VISHNU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner in the instant application for regular bail is the sole accused in Crime No.322/2022 of Ollur Police Station. The offences alleged under Ss. 363, 354(b), 354(D)(i),450,376(3)of I.P.C and also under Sec. 4(2),3(a),8,7,10,9(a)(i),12 and 11(iv) of the Protection of Children from Sexual Offences Act. Crl.M.P.No.1221/2022, an application for regular bail preferred by the petitioner before the Additional Sessions Court No.1, was dismissed as per order dtd. 29/4/2022.

(2.) The prosecution would allege that the petitioner/accused kidnapped the victim girl, aged 15 years during October, 2021 and took her to Chimmini Dam. There, the petitioner kissed the victim and took her photographs. Similar acts were committed by the petitioner at a place behind the house of the victim later. Again, on 15/2/2022 at 1.00 a.m.,the petitioner trespassed into the house of the victim and committed rape and penetrative sexual assault against her, thus committing the offences enumerated above.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. Peruse the records. This application was opposed by the learned Public Prosecutor.