XXXX Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No. 654 of 2022 of Kunnathunadu Police Station, Ernakulam District alleging offences punishable under Sec. 376(2)(n) of the Indian Penal Code, 1860, apart from Ss. 3(a), 4(1), 5(i), 5(j)(ii) and Sec. 6 of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, the accused committed rape on the minor victim aged 17 years on 24/4/2022 and again on 25/4/2022 and thereby committed the offences alleged.