VISHNU UDHAYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner filed this application under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail. He is the 2nd accused in Crime No.168 of 2024 of Adimaly Police Station, Idukki District, for offences punishable under Ss. 450, 363, 370(4), 370A, 376(2)(n), 376(3), 354, 354A(1)(i) of the Indian Penal Code and Ss. 4(2) r/w 3(a), 6 r/w 5(1), 8 r/w 7 of the Protection of Children from Sexual Offences Act.

(2.) The prosecution case is that the petitioner/2nd accused along with one another trespassed into the house of the victim girl aged 14 years at Mannamkandam Village, Valara Kara, 10th Mile Bhagam and indulged in sexual intercourse with her on 27/12/2023. It is also alleged that on 31/12/2023 the petitioner/2nd accused and another took the girl to a lodge at Kattappana, Vellayamkudi and repeated the same and thus committed the aforementioned offences. The petitioner was arrested on 11/2/2024 and has been in judicial custody since then.

(3.) The learned counsel for the petitioner submits that the petitioner is innocent of the allegations levelled against him and falsely implicated in the crime.