RAM MAHESH KUSHWA Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Sec. 439 of the Code of Criminal Procedure filed by the sole accused in Crime No.763 of 2023 of Thirurangadi Police Station, Malappuram, registered under Ss. 342, 363, 376AB of IPC and Ss. 6(l) r/w 5(m) and 12 r/w 11 (vi) of POCSO Act.

(2.) The prosecution allegation is that on 3/8/2023, the petitioner, who is a relative of the victim child, aged only 4 years, sexually assaulted her.

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