RAMKUMAR S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail filed under Sec. 439 Crimial P.C., 1973

(2.) Petitioner is the accused in Crime No.1188 of 2018 of Valapattanam Police Station of Kannur District registered for the offences punishable under Sections 450, 376 and 201 of the Indian Penal Code and Sec. 3(a) read with section 4 of Protection of Children from Sexual Offences Act [for brevity, the POCSO Act]. The prosecution case is that, on a day during the month of Oct., 2018, the accused committed house trespass into the house of the victim and committed rape and penetrative sexual assault on the victim.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. Perused the case diary.