UDAYAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for bail under Section 439 Cr.P.C.

(2.) Petitioner is the second accused in Crime No.1206 of 2015 of Vanchiyoor Police Station registered for offences punishable under Sections 376 r/w Section 34 I.P.C and Sections 3, 4, 7 and 8 of Protection of Children from Sexual Offences Act.

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