LAWS(KER)-2022-8-104

BIMAL Vs. STATE OF KERALA

Decided On August 12, 2022
BIMAL Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

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

(2.) Petitioner is the first accused in Crime No.478/2022 of Kilikolloor Police Station, Kollam alleging offences under Ss. 354, 354D, 366A, 370 and 376(3) r/w Sec. 34 of the Indian Penal Code, 1860 and Sec. 4 r/w Sec. 3(a), 3(b), Sec. 8 r/w Sec. 7 and Sec. 12 r/w Sec. 11(iv) of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, on 2/5/2022, petitioner took the victim, aged 15 years, to a house near NS hospital and inserted his finger into her vagina and thereby committed the offences alleged against him.