SHAMNAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed u/s 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The applicant is the accused in Crime No. 439/2022 of Anchuthengu Police Station, Thiruvananthapuram. The offences alleged are punishable under Ss. 376, 376(1), 376(2)(n), 376(3a), 366A, 506(i) of Indian Penal Code and Ss. 3(a) read with 4(2), 4(3), 5(1) read with 6, 11(iii) read with 12 of the POCSO Act.

(3.) The prosecution case, in short, is that, the applicant committed rape on the victim repeatedly in the year 2021 as well as in 2022, while she was aged 12 and 13 years.