XXXXXX Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.3498 of 2021 of Muvattupuzha Police Station, Ernakulam District, registered for the offences punishable under Ss. 354A(1)(i), 376(i), 376AB, 376(2)(f)(n) and Sec. 506 of the Indian Penal Code, 1860 apart from Sec. 4(2) r/w 3(a), Sec. 6 r/w Sec. 5(l)(m)(n), Sec. 8 r/w Sec. 7, Sec. 12 r/w Sec. 11(iii) of the Protection of Children from Sexual Offences Act, 2012 as well as Sec. 67 of the Information Technology Act, 2000 and Sec. 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The prosecution case is that, the accused, who is the step father of the victim, is alleged to have committed penetrative sexual assault on the victim aged 12 years, repeatedly and was also shown obscene videos and photos in the mobile phone to the victim, and thereby committed the offences alleged.