HANSRAJ Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.451 of 2022 of Kannamaly Police Station, Ernakulam registered for the offences punishable under Ss. 354, 354A(1)(i) and 376(2)(n) of the Indian Penal Code, 1860 apart from Sec. 10 r/w Sec. 9(ii)(I) Sec 6 r/w Sec. 5(b)(i) Sec 5(j)(ii) and Sec. 5(l) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that, the accused committed rape on the minor victim in the month of November 2021, when she was only 17 years and thereafter she gave birth to a child on 3/9/2022 and the accused committed the offence as alleged.