GAYATHIRI 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.590/2022 of Palarivattom Police Station, Ernakulam District. The offences alleged against the petitioner are under Ss. 370, 376, 354A(1)(i), and Sec. 109 r/w Sec. of the Indian Penal Code, 1860 apart from Ss. 4, 3(a), 10, 9(1), 16 and Sec. 17 of the Protection of Children from sexual Offences, Act, 2012.

(3.) According to the prosecution, the accused 1 and 3 had sexually abused and raped the victim, who is a minor and the petitioner, who is a lady, had abetted the commission of said offences.