XXXXXXXXXX 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 sole accused in Crime No.671 of 2022 of Thodupuzha Police Station registered for the offences punishable under Ss. 376(1) and 323 of the Indian Penal Code, 1860 and also under Ss. 4(1) and 3(a) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that, the petitioner became acquainted with the victim and committed rape on her, in November, 2020; and thereby committed the offences alleged against him.