SUBHOJIT KARMAKAR 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 sole accused in Crime No.1416 of 2023 of Perumbavoor Police Station, Ernakulam, registered under Ss. 363, 366A, 376(2)(n), 376(3), and 305 of IPC and Ss. 4(2) r/w 3(a), 6 r/w 5(l) of the Protection of Children from Sexual Offences Act, 2012.

(2.) The prosecution allegation is that, the petitioner, in July 2023 kidnapped the victim girl, aged 15, from West Bengal and brought her to Perumbavoor in Kerala State, and they stayed together. During that period, he sexually assaulted her.

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