SAKKEER K.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973.

(2.) The applicant herein is the 4th accused in Crime No.108 of 2018 of Bekal Police Station registered under Sections 376(D) and 506(i) of the IPC and Section 5(g) r/w. Section 6 of the Protection of Children from Sexual Offences Act, 2012. He was arrested in connection with the aforesaid crime on 13.2.2020 and he remains in custody ever since.

(3.) Sri.T.Madhu, the learned counsel appearing for the applicant submitted that the above crime was registered in the month of February, 2020 in respect of an alleged incident which took place in the month of November, 2016. He would point out that the rest of the accused have already been released on bail by this Court by separate orders. The petitioner was employed overseas and when he came down to India, he was arrested on frivolous accusations, contends the learned counsel.