SADHIK ALI 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 1st accused in Crime No.818/2023 of Pandikad Police Station, Malappuram registered under Ss. 354, 354(A)(2), 354(B), 354(D)(1)(2), 342, 109, 114, 115, 120(B), 366, 366(A), 375(c), r/w 376(2)(f), 376(3), 120(B) of IPC and Ss. 75, 84, and 87 of JJ Act, Sec. 6(l) r/w 5(n), 10 r/w 9(n), 12 r/w 11(i) (iv) and 17 of POCSO Act.

(2.) The prosecution allegation is that in the month of April and October 2023, the petitioner followed the victim girl aged 14 years, and took her to Kozhikode beach and committed penetrative sexual assault on her, with the aid of her mother. On 3/7/2022, the petitioner kidnapped the victim and took her to a room at Manjeri and committed sexual assault on her.

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