VINEETH V. 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.1183/2022 of Puthoor Police Station, Kollam alleging offences punishable under Ss. 376(2)(n) and 376(3) of the Indian Penal Code, 1860 apart from Sec. 6, r/w Sec. 5(l), Sec. 8 r/w Sec. 7, Sec. 14 r/w Sec. 13(a) of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, during the period from 20/4/2022 to 17/8/2022, the accused committed penetrative sexual assault on the victim, aged 14 years by inserting his finger into her vagina and also compelled her to send her nude photographs to the mobile phone of the accused and thereby committed the offences alleged.