MOHANAN.P.P. 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.207 of 2022 of Neeleshwaram Police Station, Kasaragod District. The offences alleged against the petitioner are punishable under Ss. 377, 506(i) of the Indian Penal Code,1860 apart from Ss. 4(2), and 3(c) of the Protection of Children from Sexual Offences Act, 2012 .

(3.) According to the prosecution, on 17/2/2022 the accused committed unnatural sexual offences on the victim boy aged only 13 years by indulging in aggravated penetrative sexual assault and thereby committed the offences alleged.