MEBIN 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 second accused in Crime No.1177 of 2022 of Kattappana Police Station, Idukki District, registered for the offences punishable under Sec. 376(1) of the Indian Penal Code, 1860 apart from Ss. 3(a), 4, 5, 6, 21(1) of the Protection of Children from Sexual Offences Act, 2012 and also under Sec. 325 of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The prosecution case is that, the first accused had committed penetrative sexual assault on the victim, who is a minor, and the accused herein abetted the commission of the said offence, and therefore offences under Sec. 115 of IPC as well as Sec. 17 of the POCSO Act were added.