XXXXXXXXXX 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.457 of 2022 of Alakode Police Station registered for the offences punishable under Ss. 376(2)(n), 366(A), 370(a), 370(4) and Sec. 354(A)(1) of the Indian Penal Code 1860 and also under Ss. 6 r/w Sec. 5(l) and Sec. 10 r/w Sec. 9(l) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that, on 31/12/2021 and thereafter on another day, petitioner committed aggravated penetrative sexual assault on the victim, who is a minor girl aged 17 years, and thereby committed the offences alleged against him.