JISHNU PRASAD 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.474/2022 of Karunagapplly Police Station, Idukki. The offences alleged against the petitioner are under Ss. 450, 354A(1) and 506 of the Indian Penal Code, 1860 and Sec. 7 r/w Sec. 8, 9(l) r/w Sec. 10 of the Protection of Children From Sexual Offences Act, 2012.

(3.) The prosecution case is that petitioner after creating a relationship with the minor victim, aged, 16 years through telephone and thereafter trespassed into the house of the victim and committed aggravated penetrative sexual assault and thereby committed the offences alleged against him.