GOPAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the accused in Crime No.621/2023 of Thalayolapparambu Police Station which was registered for the offences punishable under Ss. 294(b), 323, 354, 308, 506(1) of IPC and also under Sec. 7 read with Sec. 8 of the POCSO Act.

(3.) The prosecution case is that, on 6/6/2023 at around 5.00 p.m., while the de facto complainant, who is a girl aged 17 years, was waiting at Thalayolapparambu Bus Stand, for the arrival of her sister, the petitioner caught the hand of the de facto complainant, embraced her, slapped on her cheek and also threatened her. The crime was registered in such circumstances and as part of the investigation the petitioner was arrested on 7/6/2023, since then, he has been under judicial detention. This application for regular bail is submitted in such circumstances.