ROY 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 2nd accused in Crime No.2056 of 2020 of Anchalummoodu Police Station, Kollam District registered for the offences under Ss. 458, 376(2)(j), 376(2)(l), 354, 323, 511, 380 r/w. Sec. 34 of the Indian Penal Code, 1860.

(3.) The prosecution case is that in furtherance of the common intention, the accused committed lurking house trespass by entering through the roof of the house of the victim on 24/11/2020 and sexually assaulted the victim, thereby committing the offences alleged against him.