JIBI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Sec. 439 of CrPC filed by the sole accused in Crime No.1034/2023 of Kalady Police Station, Ernakulam, registered under Ss. 342, 323, 506, 354, 354(B), 376, 376(2)(f) and 450 of IPC and Ss. 7, 8, 9(n)(l), 10, 6 r/w 5 (n)(l), 4(2) r/w 3(b) of POCSO Act.

(2.) The prosecution allegation is that, the petitioner, who is a close relative of the victim girl, while she was studying in 9th as well as in 10th standard, sexually assaulted her forcibly.

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