MITHUN DAS 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 sole accused in Crime No.1588/2022 of Adoor Police Station, Pathanamthitta, alleging offences punishable under Ss. 450 and 376 of the Indian Penal Code, 1860 and Sec. 4(1) r/w Sec. 3(a) and Sec. 12, 11(iv) of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, petitioner and the victim were in a relationship and the accused committed penetrative sexual assault on the victim on 1/11/2022 at the residence of her friend and thereby committed the offences alleged.