BALACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.

(2.) Petitioner is the accused in Crime No.772/2021 of Cheruthuruthy Police Station, Thrissur District, he is alleged to have committed the offence under various Ss. , including Ss. 376 and 376(3) of the Indian Penal Code, 1860, apart from Ss. 4, 3(a), 10, 9(1), 12 and Sec. 11(iv) of the Protection of Children from Sexual Offences Act, 2012.

(3.) On 22/6/2022, petitioner was granted bail in the aforesaid crime after he had undergone custody for almost eight months. In the meantime, after the bail was granted, petitioner violated one of the conditions of bail and hence, the bail granted earlier was cancelled. Thereafter, petitioner surrendered on 2/11/2024 and has been in custody since then. Petitioner's application for bail was dismissed by the Fast Track Special Court-I, Thrissur in Crl.M.P. No.342/2024, and thereafter he has approached this Court in this bail application.