PRASANNA KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) The petitioner is the accused in Crime No.25 of 2024 of Melparamba Police Station. He allegedly had committed the offences punishable under Ss. 354D(1)(i), 506(1) of IPC and Sec. 12 r/w 11(i), 11(iv)(vi) of the POCSO Act, 2012 and Sec. 66E of IT Act, 2000.

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