CHARLES BABY 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.485/2022 of Puthenvelikkara Police Station, Ernakulam, alleging offences punishable under Ss. 376, 354A(1)(i) of the Indian Penal Code, 1860 apart from Sec. 4 r/w Sec. 3(a), Sec. 10 r/w Sec. 9(l), Sec. 8 r/w Ss. 7 and Sec. 15 of the Protection of Children from Sexual Offences Act, 2012 apart from Sec. 67B of the Information Technology Act, 2000.

(3.) According to the prosecution, during the period from July 2022 till 15/9/2022, the accused trespassed into the house of the victim girl, aged 17 years and committed sexual assault by forcing her to perform oral sex and also pressed her private parts. Petitioner is also alleged to have compelled the victim to send her nude photographs to him and thereby committed the offences alleged against him.