XXXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No. 1007 of 2022 of Hosdurg Police Station, Kasaragod District alleging offences punishable under Ss. 450 and 376(2) of the Indian Penal Code, 1860, apart from Sec. 6 read with Sec. 5(j)(ii) of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, the accused committed rape on the minor victim aged 17 years and 8 months on 24/6/2022, after trespassing into her house and thereby committed the offences alleged.