JUBAIR ACHILA 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. 399/2022 of Adhur Police Station. The offences alleged against the petitioner are under Sec. 377 of the Indian Penal Code, 1860 and Ss. 4(2), 3(c), 6(1), 5(1) and 5(p) of the Protection of Children from Sexual Offences Act, 2012

(3.) According to the prosecution, the accused, who is an 'Usthad' in a Darz class, committed penetrative sexual assault on the male victim on several occassions and thereby committed the offences alleged.