XXXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Sec. 439 of the Code of Criminal Procedure, 1973 filed by the sole accused in Crime No.518 of 2023 of Kanakakunnu Police Station, Alappuzha, registered under Ss. 363, 342, and 377 of IPC and Ss. 3(a) r/w 4(2), 5(l)(m)(n) r/w 6, 11(iv) r/w 12 of the Protection of Children from Sexual Offences Act and Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015.

(2.) The prosecution allegation is that, the petitioner, who is a close relative of the victim boy, aged 11 years, committed penetrative sexual assault and subjected him to un-natural sex.

(3.) Heard learned counsel for the petitioner and learned Public Prosecutor.