THOMAS V.M. 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 sole accused in Crime No.1509/2022 of Thalayolaparambu Police Station, Kottayam, alleging offences punishable under Ss. 376, 450 and 506 of the Indian penal Code, 1860 apart from Ss. 3, 4, 5(l), 6, 7 and 8 of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, during the period from November 2018 till 8/5/2019, the accused had raped the victim, who was a minor at that point of time and thereby committed the offences alleged.