ABHIJITH K.J. 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.448 of 2022 of Thankamani Police Station, Idukki, alleging offences punishable under Sec. 376(2)(n) of the Indian Penal Code, 1860 apart from Sec. 4(1) r/w Sec. 3(a) and Sec. 6 r/w Sec. 5(l) of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, the accused committed rape upon the victim aged 17 years in September, 2019 and on several occasions thereafter.