BINOY 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.1513/2022 of Adoor Police Station, Pathanamthitta, alleging offences punishable under Ss. 363 and 376 of the Indian Penal Code, 1860 apart from Sec. 4(1) r/w Sec. 3(a)(d) of the Protection of Children from Sexual Offences Act, 2012 and also Sec. 84 of the Juvenile Justice (Care and Protection of Children) Act, 2015.

(3.) According to the prosecution, the petitioner had, on 8/10/2022 and again on 21/10/2022, raped the victim, after taking her to Thenkashi and thereby committed the offences alleged.