XXXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant is the accused in Crime No.654 /2022 of Varandarappally Police Station. The offences alleged are punishable under Ss. 323 and 377 of IPC and Ss. 8 r/w 7, 10 r/w 9(l)(m) (n) and 12 r/w 11(i)(iii) of POCSO Act.

(3.) The prosecution case, in short, is that the applicant, who is none other than the father of the victim, committed repeated aggravated sexual assault on the victim, further showed obscene videos to the victim from June 2020 to 24/10/2022 and thereby committed the above said offences.