ANANDU S.S Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioner is the accused in Crime No.2289/2021 of Palode police station, alleging commission of offence under Sec. 376(2)(n) of the Indian Penal Code and Sec. 4 r/w. 3(a) of the Protection of Children from Sexual Offences Act. Since the victim is a member of one of the Schedule Caste communities, the offence under Sec. 3(2)(v) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act was also incorporated against the petitioner.

(3.) Allegation against the petitioner is that, he enticed the minor victim girl aged 17 years to go with him to several places and committed penetrative sexual assault on her and thereby, he committed the offence alleged against him.