PRADIP MALIK 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 accused in Crime No.2268/2021 of Perumbavoor Police Station, which is now pending as SC.No.109/2022 on the files of the Fast Track Special Court, Perumbavoor. The offences alleged against the petitioner are under Ss. 450, 323, 376(1), 506(ii) of the Indian Penal Code, 1860 and Ss. 4 r/w Sec. 3(a), Sec. 11(v) r/w Sec. 12 of the Protection of Children from Sexual Offences Act, 2012 and Sec. 67B(a)(e) of the Information Technology Act, 2000.

(3.) Prosecution case is that the accused, who hails from Orissa criminally trespassed into the house of the victim aged 17 years and committed rape and penetrative sexual assault on her on 6/12/2021 thereby committing the offences alleged against him.