DINESH BABU C.K. 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.889/2023 of Pantheerankavu Police Station. He allegedly had committed the offences punishable under Ss. 376(2)(n) (f), 376 AB, 354A(1)(i) and 450 of the Indian Penal Code and Ss. 4(2) read with 3(a), 6 read with 5(l)(m)(n), 10 read with 9(l)(m)(n) and 12 read with Sec. 11(vi) of the Protection of Children from Sexual Offences Act.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. As ordered by this Court, notice was served on the father of the de facto complainant. He did not choose to appear before this Court or object the petition.