NIKHIL ROY 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 sole accused in Crime No.17 of 2021 of Chittarikkal Police Station, Kasargod District. The offences alleged against the petitioner are punishable under Ss. 363, 370(4), 354A(1)(i) of the Indian Penal Code,1860 apart from Sec. 8 r/w Sec. 7 of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, on 8/1/2021 while the victim was residing with the parents the accused enticed and transported her and also hugged and kissed her and thereby committed the offences alleged.