SREEJITH PRABHAKAR 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.590/2023 of Vellikulangara Police Station, Thrissur registered under Ss. 450, 354(B), 354(A))1)(i), 376(3), 354(D)(1), and 506(ii) of IPC and Ss. 4(2) r/w 3(a), 6(1) r/w 5(j)(ii), 8 r/w 7 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act).

(2.) The prosecution allegation is that, on 20/4/2023 at 9.30 pm, the petitioner criminally tresspassed into the house of the survivor who was a minor girl aged 16 years, committed penetrative sexual assault, and thereby she became pregnant.

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