XXXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) These are the second bail applications filed under Sec. 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The accused in all the bail applications is one and the same. The applicant is the sole accused in Crime Nos. 881, 883 and 889 of 2023 of Njarakkal Police Station. In Crime No. 881/2023, the offences alleged are punishable under Ss. 4(2), 3(C), 6, 5(f), (l) (p), 8, 7, 10, 9(f), (l) (p) of the Protection of Children from Sexual Offences Act, 2012. In Crime No. 883/2023, the offences alleged are punishable under Ss. 4(2), 3(c), 6, 5(f), 5(l), 7, 10 read with 9(l) of the Protection of Children from Sexual Offences Act, 2012. In Crime No. 889/2023, the offences alleged are punishable under Ss. 7, 8, 9, 9(f), 9(p) and 9(o) read with 10 of POCSO Act.

(3.) The prosecution case in short is as follows: