XXX Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.189 of 2022 of Pothanicad Police Station, Ernakulam District, registered for the offences punishable under Ss. 376(2)(f) and 376AB of the Indian Penal Code, 1860 and also under Ss. 4(2), 3(a), 5(n) and 9(m) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that, in the year 2017 the accused committed penetrative sexual assault on the 9 year old victim and thereby committed the offences alleged.