ANIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.127/2022 of Nallalam Police Station, Kozhikode District. The offences alleged against the petitioner are under sec. 377 of the Indian Penal Code, 1860 and Ss. 9(i)(l)(n) r/w Sec. 10, Sec. 11,(iii) r/w Sec. 12, Sec. 3(a)(d) r/w Sec. 4(2), Sec. 5(l)(m)(n) r/w Sec. 6 of the Protection of Children from Sexual Offences, Act, 2012 apart from Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act, 2005

(3.) According to the prosecution, the accused subjected his son to penetrative sexual assault by pressing on his penis and also making him perform oral sex on him and also showed porn videos.