ANTHONY SWAMY Vs. KERALA STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita.

(2.) Petitioner is the accused in Crime No.904/2024 of Kozhinjampara Police Station. The above case is registered against the petitioner alleging offences punishable under Ss. 64(1), 65(2), and 63(b) of the Bharatiya Nyaya Sanhita (for short, BNS) and Ss. 4(1), 3(b), 6(1) and 5m of the Protection of Children from Sexual Offences Act (Amendment) 2017.

(3.) The prosecution case is that on 26/10/2024, between 12:00 PM and 1:30 PM, the daughter of the defacto complainant went to play at the house of the accused, who is a neighbor. It is alleged that the accused, with the intention to sexually abuse the survivor, subjected her to severe penetrative sexual assault by inserting his finger into her genitals. The petitioner was arrested on 27/10/2024.