XXX 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.993/2021 of Kasaba Police Station, Palakkad District, which is now pending as SC.No.229/2022 on the files of the Additional Sessions Court-I, Palakkad. The offences alleged against the petitioner are under Ss. 376, 376(2)(n), 376-B, 450, 354(a)(1)(ii), 506 of the Indian Penal Code, 1860 and Sec. 4(2) r/w Sec. 3(a), Sec. 6 r/w Sec. 5(j)(ii) and Ss. 5(l) and Sec. 17 of the Protection of Children for Sexual Offences Act, 2012.

(3.) The prosecution case is that petitioner and the minor survivor, aged 15 years are neighbours and that on 12/6/2021 while the survivor went to the house of the petitioner, he pulled the survivor into his room and committed penetrative sexual assault and thereafter the survivor became pregnant and the accused thus committed the offences alleged against him.