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.385/2022 of Taliparamba Police Station, Kannur District alleging offences under Sec. 376(2)(f) (k)(n), 376(3) of the Indian Penal Code, 1860, Sec. 11(ii) r/w Sec. 12 of the Protection of Children from Sexual Offences Act, 2012.

(3.) Prosecution case is that petitioner who is the cousin of the victim girl aged 16 years committed penetrative sexual assault on her and thereby committed the offences alleged against him.