SREEJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein is the accused in Crime No.2112 of 2015 of the Vadakkanchery Police Station, registered under Section 4 r/w Section 3(b) of the Protection of Children from Sexual Offences Act and Section 376 r/w Section 375(b) of the Indian Penal Code. He seeks regular bail under Section 439 of the Code of Criminal Procedure. The application filed by him for regular bail was dismissed by the learned First Additional Sessions Judge, Palakkad on 16.04.2016. The petitioner has been in judicial custody since 15.03.2016.

(2.) The prosecution case is that on 16.12.2015, the petitioner herein sexually abused a small girl aged

(3.) years. 3. This application for regular bail is opposed by the learned Public Prosecutor on the ground that investigation is still in progress, and that if the accused is now released, it will definitely obstruct the investigation.