XXXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is an accused in Crime No.442/2019, which is now pending as S.C.No.595/2019 on the file of the first Additional Sessions Court [Special Court under the POCSO Act cases], Thodupuzha. The above case is chargesheeted against the petitioner alleging offences punishable under Ss. 294(b), 323, 326, 506(i), 302, 201, 212 of the Indian Penal Code and under Sec. 75 of the Juvenile Justice Act. The petitioner is in judicial custody since 30/3/2019. This bail application is filed for granting interim bail to the petitioner to see his mother, who is seriously suffering from some illness. He also wants to meet his lawyer for the conduct of the case.

(2.) Heard the learned Public Prosecutor also.

(3.) When the petitioner filed B.A.No.1687/2023, this Court allowed the petitioner to file a bail application before the lower court for interim bail. Now, by a detailed order, the trial court dismissed the bail application as per Annexure-A3. This Court perused Annexure-A3 order.