NAJRUL ISLAM Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the sole accused in Crime No.2261/2021 of Perumbavoor Police Station. The offences alleged against the petitioner are punishable under Ss. 342, 363, 366A, 376(3) and 376(2)(n) of IPC and Sec. 3(a) r/w 4(2) and 5(1) r/w 6 of Protection of Children from Sexual Offence Act, 2012.

(3.) The prosecution case in short is that on 5/12/2021, the petitioner enticed the victim girl aged 13 years from a rented house at Pathadipalam and committed rape on her and again thereafter the offence was repeated on 7/12/2021 at a lodge at Perumbavoor.