JOHNY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is common in all these three bail applications for regular bail.

(2.) B.A.No.10701 of 2023 arises out of Crime No.1144 of 2023 of Koratty Police Station, Thrissur, which has been registered alleging commission of offences under Sec. 377 of the Indian Penal Code and Ss. 7, 8, 9(l) and 9(p) r/w Sec. 10 of the Protection of Children from Sexual Offences Act.

(3.) B.A.No.10703 of 2023 arises out of Crime No.1145 of 2023 of Koratty Police Station, Thrissur, which has been registered alleging commission of offences under Sec. 377 of the Indian Penal Code and Ss. 7, 8 and 9(p) r/w Sec. 10 of the Protection of Children from Sexual Offences Act.