SUJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is accused of committing aggravated penetrative sexual assault, seeks the protection of pre-arrest bail envisaged under Section 438 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code').

(2.) The petitioner is the accused in the case registered as Crime No.1248/2018 of the Adoor police station. The case was initially registered under Section 57 of the Kerala Police Act, 2011. The missing person, who was a minor girl, was later found out from the house of the petitioner.

(3.) The facts of the case can be briefly stated as follows: