XXXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.888/2022 of Peramangalam Police Station, Thrissur District. The offences alleged against the petitioner are under Ss. 376(2)(f) of the Indian Penal Code,1860 apart from Ss. 3, 4, 6, r/w Sec. 5(j)(ii) and Sec. 5(p) of the Protection of Children from Sexual Offences, Act, 2012.

(3.) According to the prosecution, the accused had committed penetrative sexual assault on the 16 year old victim and impregnated her and thereby committed the offences alleged. .