SREENATH.K.S Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner herein is the sole accused in Crime No.804/2025 of Shornur Police Station, Palakkad District, registered alleging commission of offences punishable under Ss. 376(3), 354A(1)(i) and 449 of the Indian Penal Code, 1860, and Ss. 8, 7, 4(1), 3(b) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution allegation can be epitomised as follows: