NIBIN VARGHEESE 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 first accused in Crime No.824 of 2022 of Panangad Police Station, Ernakulam alleging offences punishable under Ss. 354A(1)(ii), 354D(1)(ii), 511, 372 r/w Sec. 34 of the Indian Penal Code, 1860, Sec. 8 r/w Sec. 7, Sec. 12 r/w Sec. 11(v) and Sec. 16 of the Protection of Children from Sexual Offences Act, 2012 apart from Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015 and Sec. 66(E) of the Information Technology Act, 2000.

(3.) According to the prosecution, during the month of April 2022, petitioner who is the first accused with the consent and connivance of the 2nd accused, committed sexual assault on the minor victim aged 17 years and thereby committed the offences alleged against him.