XXXXX 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.289/2022 of Kanjar Police Station, Idukki, alleging offences under Sec. 354(1) r/w Sec. 376(1) of the Indian Penal Code, 1860 and Ss. 3A and 4 r/w Ss. 3(a) and 6 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that the petitioner, who is the step father of the victim girl, committed penetrative sexual assault on the victim on 30/4/2021 and thereby, committed the offences alleged against him.