MANJU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.880/2022 of Adoor Police Station. The offences alleged against the petitioner are under Ss. 450, 368A of the Indian Penal Code, 1860 apart from Sec. 84 of the Juvenile Justice (Care and Protection of Children) Act, 2015.

(3.) According to the prosecution, the accused with an intention of using child for begging kidnapped the son of defacto complainant, aged three years, on 16/6/2022 and thereby committed the offences alleged against him.