KHALEDUR RAHMAN 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.1604/2022 of Thiruvalla Police Station, Pathanamthitta District. The offences alleged against the petitioner are under Ss. 366 and 376(2)(n) of the Indian Penal Code. 1860 and Sec. 5(j)(ii)(l) r/w Sec. 6 of the Protection of Children from Sexual Offences, Act, 2012.

(3.) According to the prosecution, the accused had abducted the minor victim, who is a native of West Bengal and committed penetrative sexual assault on her, as a result of which the victim became pregnant and thus the accused committed the offences alleged.