SUBIN P. 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 third accused in Crime No.515 of 2022 of Elathur Police Station, Kozhikode alleging offences under Sec. 363, 366-A, 328, 376-D of the Indian Penal Code, 1860 apart from Sec. 3(2)(v), 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and sec. 77 of the Juvenile Justice (Care and Protection) Act, 2015.

(3.) According to the prosecution, on a day during the last week of June, 2022, accused 1 to 3 jointly kidnapped a minor girl and after forcing her to consume beer, committed penetrative sexual assault on her as a gang.