XXXXXXXXXX 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.277/2021 of Chittarikal Police Station, Kasaragode registered under Ss. 354A(1)(i), 370(4), 376(3), 376(2)(N) of IPC, Ss. 8 r/w 7, 4(2) r/w 3, 6(l) r/w 5, 12 r/w 11(iv) of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act).

(2.) The prosecution allegation is that the petitioner, committed sexual assault on the victim girl aged 15 years. Earlier, Crime No.25/2019 was registered against him for sexually assaulting the very same victim and he was released on bail. Even thereafter, he was sending obscene photos to the survivor and following her in instagram, and sexually assaulted her.

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