INZAMAM UL HAQ Vs. M.R.JOSHY

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner is the sole accused in Crime No.424/2022 of Chittarikkal Police Station, Kasargode District. The offences alleged against the petitioner are punishable under Ss. 376(2)(n), 376(3), 354A(1)(i) r/w 506 of the IPC and Ss. 5(1), 6(1), 9(1) and 10 of The PoCSO Act.

(3.) The petitioner filed an application for bail under Sec. 437 of the Code of Criminal Procedure. The learned Special Judge dismissed the application for bail on 10/2/2023.