BIPIN @ KANNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Cr.P.C.

(2.) The applicant herein is the accused in Crime No.629 of 2018 registered at the Vithura Police Station under Section 376 of the IPC and Section 3 r/w. Sections 4 , 5(k) , (n) and 6 of the Protection of Children from Sexual Offences Act, 2012.

(3.) It is submitted by the learned counsel appearing for the applicant that the applicant was remanded to judicial custody on 20.08.2018 and though more than 90 days have elapsed, final report has not been laid after completing the investigation. According to the learned counsel, the applicant has an indefeasible right to be enlarged on statutory bail and prays for issuance of appropriate orders.