XXXXXXXXXX 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.380 of 2023 of Ottappalam Police Station. He allegedly had committed the offences punishable under Ss. 376(2)(f), 376(2)(n) and 376-AB of the Indian Penal Code, 1860 and Sec. 4 r/w 3(b), 6 r/w Sec. 5(l), (m), and (n) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is as follows: The wife of the petitioner expired in the year 2022. Thereafter, the petitioner has committed aggravated penetrative sexual assault on the defacto complainant, who is his granddaughter on various occasions.