NIKHIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.213/2022 of Ponnani Police Station, Malappuram District. The offences alleged against the petitioner are under Ss. 363, 354D 376(2)(n), r/w Sec. 34 of the Indian Penal Code, 1860 and Ss. 6(i) r/w Sec. 5(l), Sec. 8 r/w Sec. 7, Sec. 12 r/w Sec. 11(ii)(iv), and Sec. 17 r/w16(II) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that on 19/4/2022, the 1st accused took the minor girl, aged 17 years in his car and travelled to different places like Pollachi,Wyanad and committed penetrative sexual assault on her. The prosecution also alleges that two other accused facilitated the 1st accused to commit the aforesaid offences.