MUHAMMED NAJEEB 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.) Petitioners are accused 2, 3 and 4 in Crime No.275/2022 of Manjeri Police Station. The offences alleged against the petitioners are under Ss. 114, 342,367, 377 of the Indian Penal Code, 1860 and Sec. 5(I)(g) r/w Sec. 6,11(iv)(vi) r/w Sec. 12, 16, r/w Sec. 17 of Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution allegation is that petitioners committed unnatural offence on a minor boy, aged 17 years in a lodge in Perinthalmanna and thereby committed the offences alleged against them.