VAISHAK M. NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.708 of 2022 of Muttom Police Station registered for the offences punishable under Ss. 376(1) of the Indian Penal Code, 1860 and also under Ss. 4(1) r/w Sec. 3(a), 6(1) r/w5(j)(ii) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that, during the year 2020, petitioner indulged in penetrative sexual assault on the victim girl, aged only 17, and thereafter caused miscarriage of her pregnancy by compelling the victim to consume a drug, and thereby committed the offences as alleged against him.