CHANDRAN K. M. Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, by the sole accused in Crime No.130/2024 of the Peruvannamuzhy Police Station, Kozhikode, which is registered against him for allegedly committing the offences punishable under Ss. 376, 376(2)(n) and 376AB of the Indian Penal Code, 1860, and Sec. 5(c),(l) and (m) read with Sec. 6(1) and 11(iii) &(iv) read with Sec. 12 of the Protection of Children from Sexual Offences Act, 2012. The petitioner was arrested and remanded to judicial custody on 7/3/2024.

(2.) The prosecution case, in brief, is that: the accused, who is a neighbour of the survivor, a minor girl aged 08 years, repeatedly committed penetrative sexual assault and rape on her by inserting his finger into her genitals. Thus, the accused has committed the above offences.

(3.) Heard; Sri. Nidhi Balachandran, the learned counsel appearing for the petitioner and Smt. Pushpalatha M.K., the learned Senior Public Prosecutor.