XXXXXXXXXX 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 sole accused in Crime No.437/2022 of the Thadiyittaparamba Police Station, Ernakulam, alleging offences under Ss. 354A(1)(i) and 376(2)(N) r/w Sec. 450 of the Indian Penal Code, 1860 and Sec. 4 r/w Sec. 3, Sec. 6 r/w Sec. 5(l), Sec. 8 r/w Sec. 7 and Sec. 10 r/w Sec. 9(l) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that the petitioner had trespassed into the house of the victim aged 17 years, on 14/5/2022 and indulged in a forceful sexual intercourse with her and thereby committed the offences alleged.