THOMAS CHACKO 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. 590/2022 of Thodupuzha Police Station alleging offences under Ss. 366(A), 370(4), 376(1), 342 r/w 34 of the Indian Penal Code, 1860 and Sec. 4(1) r/w Sec. 3(a), Sec. 6(1) r/w Sec. 5(j)(ii) and Sec. 17 r/w Ss. 16 and 21 of the Protection of Children from Sexual Offences Act, 2012 apart from Sec. 84 of the Juvenile Justice (Care and Protection of Children) Act, 2015.

(3.) According to the prosecution, on a day in the year 2020, the accused raped the victim after the first accused locked the room from outside and thereby the petitioner committed the offences alleged.