ANEESH KUMAR 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.575/2022 of Kunnikodu Police Station, Kollam, alleging offences punishable under Ss. 356, 376(1), 376(2)(n), 376 and 376(3) of the Indian Penal Code, 1860 apart from Sec. 3(a) r/w Sec. 4(1), Sec. 5 r/w Sec. 6(1) and Sec. 7 r/w Sec. 8 of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, the accused had abducted the victim aged 15 years and thereafter brought her to a house and committed rape on her from 15/4/2022 to 17/4/2022.