VISHNU 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 sole accused in Crime No.591 of 2022 of Palarivattom Police Station registered for the offences punishable under Ss. 370 and 376 of the Indian Penal Code, 1860 and also under Ss. 4 r/w Sec. 3(a) and Sec. 10 r/w Sec. 9(l) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that, on 3/4/2022, the petitioner sexually assaulted the minor victim, aged 17 years and 11 months, at a Spa centre where she works, and later petitioner took the victim to a lodge and committed rape on her and thereby committed the offences alleged.