AMJITH 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 sole accused in Crime No.336/2022 of Vallikkunnam Police Station. The offences alleged against the petitioner are under Ss. 363, 366, 370, 370(A), 354, 354A(1), 376, 376(2)(n) of the Indian Penal Code, 1860 and Ss. Ss. 4(1) 3(a), 6, 5(1), 8, 7, 12 r/w Sec. 11(iv) of the Protection of Children from Sexual Offences Act, 2012

(3.) According to the prosecution, petitioner committed rape on the victim, who was 17 years and 6 months in age and thereby committed the offences alleged.