ARUN KUMAR K. Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant herein has been arrayed as the sole accused in the instant Crime No.271/2019 of Chandera Police Station, Kasargode, registered for offences punishable under Secs.376(3) and 450 of the IPC and Secs.3 and 4 of the Protection of Children from Sexual Offences (POCSO) Act, 2012 and Secs.3(2)(v) and 3(1)(w)(i) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 as amended.

(2.) The appellant has been arrested in this case on 09.07.2019 and after his remand, he has been under detention since then. The appellant's plea for grant of regular bail has been now rejected by the Additional Sessions Court notified to deal with POCSO cases, Kasargode, as per the impugned order dated 24.09.2019 on Crl.M.P.No.3082/2019. Being aggrieved thereby, the petitioner has filed the instant Crl.Appeal under Sec.14A of the SC/ST (POA) Act, 1989 as amended.

(3.) The abovesaid case has been registered on the basis of the First Information Statement given by the minor victim girl on 08.07.2019 at about 1.15 p.m., in respect of the alleged incident which happened on 23.06.2019 at about 2 a.m., in the early morning of that day.