ISMAYIL 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.878 of 2023 of Chakkarakkal Police Station, Kannur, registered under Ss. 354, 363, 376(2)(n) of the Indian Penal Code and Ss. 4, 5(1) read with 6 of the Protection of Children from Sexual Offences Act, 2012.

(2.) The prosecution allegation is that, the petitioner/accused befriended the victim girl aged 17 years through social media, and on 23/4/2023, he sexually assaulted her and raped her at his residence.

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