SUJINMON Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) The petitioner is the accused in Crime No.339 of 2023 of Vellarada Police Station. He allegedly had committed the offences punishable under Ss. 377 of the Indian Penal Code, 1860 and Sec. 3(a) r/w 4, 5(m) r/w Sec. 6 and 51 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is as follows: The petitioner was engaged as a worker for the rennovation of the house where the survivor boy was residing. The boy was aged only 6 years. At about 3.00 p.m on 13/3/2023, the petitioner had taken the child to a room in that house and committed on him unnatural offence and also aggravated sexual assault.