XXXXXXXXXX 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.944/2022 of Vattappara Police Station, Thiruvananthapuram District. The offences alleged against the petitioner are under Ss. 376,376(2)(n)(f),376(3) &354(c) of the Indian Penal Code, 1860 apart from Sec. 3(a) r/w Sec. 4(2),Sec. 5(l)(n)(p) r/w Sec. 6(1), Sec. 7 r/w Sec. 8, Sec. 9(1)(n) r/w Sec. 10, Sec. 11(ii) r/w Sec. 12 of the Protection of Children from Sexual Offences Act, 2012 and Sec. 67 E(b) of the of the Information Technology Act, 2000.

(3.) According to the prosecution, in March 2022, the accused committed penetrative sexual assault on the victim aged 15 years and thereby committed the offences alleged.