XXXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.352 of 2022 of Karimannoor Police Station, Idukki. The offences alleged against the petitioner are punishable under Ss. 363, 376 (2)(n), 370(4), 370A(1) of the Indian Penal Code, 1860, apart from Sec. 67B of Information Technology Act, 2000 Sec. 84 of Juvenile Justice (Care and Protection of Children) Act and Sec. 6 read with Sec. 1, Sec. 12 read with Sec. 11(ii), Sec. 11(iii) and Sec. 11(iv) of Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, the petitioner who is aged 52 years committed penetrative sexual assault on the victim aged 16 years, who is the daughter of the petitioner's friend.