SOUL VIJAY 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.1168/2021 of Koothattukulam Police station alleging offences under Ss. 450, 354A(1)(i) and Sec. 376 of the Indian Penal Code, 1860 apart from Sec. 8 r/w Sec. 7, Sec. 4 r/w Sec. 3(a) and Sec. 12 r/w Sec. 11(iv) of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, the accused committed aggravated penetrative sexual assault on the victim, aged 15 years in February, 2021 and thereby committed the offences alleged. For the said crime, petitioner was arrested on 10/10/2021 and was released on bail on 17/12/2021. However, subsequently, violating the conditions of bail, he committed sexual assault on the same victim for which Crime No.227/2022 of Ramamangalam Police Station was registered. Thereafter, on 10/5/2022, the Sessions Court, Muvattupuzha cancelled the bail granted to the petitioner in Crime No.1168/2021 of Koothattukulam Police station.