DILEEP KHAN K. M Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner faces allegation under Section 366 (A), 370(1), 120 (b), 212 r/w Section 34 of the IPC, 13(b) (c) r/w Section 14 of the Protection of children from Sexual Offences Act, 2012 and Section 4(1)(2)(a) (b) (c), 5 (a) (b) (c) and 5(A) (a) (b) (c) of Immoral Traffic (Prevention ) Act, 1956. He is the 12th accused in crime No.34 of 2015 of Cyber Cell police station, Thiruvananthapuram.

(3.) I have heard the rival submissions.