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.1291/2021 of Kuruppampadi Police Station. The offences alleged against the petitioner are under Ss. 376, 376AB and 342 of the Indian Penal Code, 1860 and Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015 and Sec. 3(d) r/w Ss. 4, 4(2), Sec. 5(m), Sec. 5(n) r/w Sec. 6, Sec. 7 r/w Sec. 8, Sec. 9(l)(m)(n) r/w Sec. 10 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that petitioner, who is the step father of the victim girl aged 10 years had pressed the breast of the victim in October 2021 and thereafter, in November 2021 disrobed the victim girl and licked her private parts, thereby committing the offence alleged.