XXXXXX 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.284 of 2022 of Kareelakulangara Police Station, which is now pending consideration as S.C.No.1040/2022 on the files of the Fast Track Special Court, Haripad. The offences alleged against the petitioner in the said case are under Ss. 363, 366, 376, 354, 354-A(1)(i), 354-D(2) and 354B of the Indian Penal Code, 1860.

(3.) The prosecution allegations in the present case is that the accused had kidnapped the victim, aged 16 years from the custody of her parents and raped her and thereby committed the offences alleged.