XXXXXXXXXX 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.482 of 2023 of Thondernadu Police Station, Wayanad, registered under Sec. 376AB, 376(2)(f) and (n), and 506 of IPC and Sec. 5(l)(m) and (n) r/w 6 of the Protection of Children from Sexual Offences Act.

(2.) The prosecution allegation is that the petitioner, who is the father of the victim girl, aged 7 years, sexually assaulted and committed rape on her, on several occasions while she was living with him, when her mother was working in Oman.

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