RAJENDRAPARASAD ALIAS MANIAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Section 439 of the Code of Criminal Procedure.

(2.) The petitioner is the accused in Crime No.132/2020 of the Kilimanoor Police Station. The petitioner is alleged to have committed the offences punishable under Sections 376(l), 376(2)(l) of the Indian Penal Code and Section 4 r/w 3(a), 8 r/w 7 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case, in brief, is that: the petitioner committed penetrative sexual assault and raped the victim, a minor, 16 year old mentally retarded girl. Thus, the petitioner has committed the above offences.