XXXX XXXX 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.1958 of 2021 of the Poonthura Police Station alleging offences punishable under Sec. 376 and 323 of the Indian Penal Code, 1860 and Sec. 4 and 3 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that accused being the stepfather of the victim committed penetrative sexual assault on the victim during the period when she was 8-10 years old and later in the year 2018 also, petitioner had attempted to outrage her modesty.