ANOOP Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for Regular Bail

(2.) The petitioner is the accused in Crime No. 1190/2018 of Vellarada Police Station registered for the offences punishable under sections 366(A) , 376 IPC and Section 3 read with section 4 of the Protection of Children from Sexual Offences Act 2012.

(3.) .The prosecution allegation is that on 14.10.2018 the accused enticed the victim who is a minor, with an intention to commit rape on her under a false promise that he would marry her and committed penetrative sexual assault on her at 1 am on 15.10.2018 from the house of a close friend of the petitioner and thereby committed the aforesaid offences.