SHIBU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.602 of 2022 of Koratty Police Station, Thrissur District. The offences alleged against the petitioner are punishable under Ss. 377 of the Indian Penal Code,1860 apart from Ss. 4(1), 3(a), 6(1) and 5m of the Protection of Children from Sexual Offences Act, 2012 .

(3.) According to the prosecution, in the month of April 2019, petitioner who is the friend of the father of the victim forced the victim to perform oral sex on the accused and thereby committed penetrative sexual assault on the minor victim.