AMAL JOSEPH 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 accused in Crime No.1379 of 2021 of Maradu Police Station, Ernakulam, alleging offences under Ss. 363, 366A, 354A(i)(2) of the Indian Penal Code, 1860 apart from Sec. 12 r/w Sec. 11(iv), Sec. 8 r/w Sec. 7, Sec. 10 r/w Sec. 9(1) of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution after being in detention for 26 days for the aforesaid crime, petitioner was granted bail on condition that he shall not indulge in any other crimes. Subsequently, petitioner was involved in a serious offence punishable primarily under Sec. 376(2)(n) and 376(3) of the Indian Penal Code as Crime No.494 of 2022 of Puthukad Police Station. In the said crime, petitioner was in detention for 42 days and subsequently, the Court granted bail.