SEBASTIAN PATHROSE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in S.C.No.1679/2022 on the file of the Additional Sessions Court-I, Kollam (for short the court below).

(2.) The offences alleged are punishable under Ss. 450, 354C, 376(2)(n) of IPC and Ss. 3 and 4 of the Protection of Children from Sexual Offences Act.

(3.) The learned counsel for the petitioner submitted that the accused is working abroad at Israel and he is coming to India today. Annexure A4, copy of the E-ticket has been produced to substantiate the same. The counsel submitted that the accused is prepared to surrender at the court below and move for regular bail. The limited prayer of the petitioner is to direct the court below to consider his bail application on the same day itself.