BADRU HARIJANA 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.) The petitioner is the 1st accused in Crime No.1113/2021 of Kurupumpady Police Station alleging commission of offences punishable under Ss. 363, 366, 370, 370(1) and 376(2)(n) read with Sec. 34 of the Indian Penal Code, 1860 apart from Sec. 3(a) read with Sec. 4 and Sec. 5(i) read with Sec. 6 of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, the accused abducted the minor victim aged 17 years on 26/9/2021 and committed sexual assault on her repeatedly and thereby committing the offences alleged.