ADARSH KUMAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.284 of 2022 of Kareelakulangara Police Station, Alappuzha District. The offences alleged against the petitioner are punishable under Ss. 363, 376, 376(2)(m), 370(4), 370(A)(1) 354, 354A(1)(i), 354D(2) and 354B of the Indian Penal Code,1860 apart from Sec. 4(1) r/w Sec. 3(a), Sec. 8 r/w Sec. 7, Sec. 12 r/w Sec. 11(iv) and Sec. 5(l) r/w Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 and Sec. 84 of the Juvenile Justice(Care and Protection of Children) Act 2015.

(3.) According to the prosecution, on 25/5/2022, the accused kidnapped the victim from the custody of her parents and committed rape on her and thereby committed the offences alleged.