SUDHEER Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 1st accused in Crime No.477/2022 of Kadakkal Police Station, Kollam District for offences under Ss. 363, 366A, 376, 376(2)(n), 506(i) and 509 of the Indian Penal Code, 1860 r/w Sec. 3(a) S.6 r/w Sec. 5(i) S.8 r/w Sec. 7 and Sec. 12 r/w Ss. 11, 11(ii), 11(iv) of the Protection of Children from Sexual Offences Act, 2012.

(3.) Sri.S.R.Sreejith, the learned counsel for the petitioner submitted that petitioner was arrested on 21/3/2022 and that till date final report has not been filed. He further submitted that 90 days expired on 19/6/2022 and therefore petitioner is entitled for statutory bail.