CHANDRAN K.V. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.156 of 2022 of Adhur Police Station registered for the offences punishable under Ss. 450, 376(3) and 506(ii) of the Indian Penal Code, 1860 and also under Sec. 6 r/w Sec. 5(m) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that, in the year 2018 when the victim was aged only 6 years, the accused trespassed into her house and while she was lying on the bed, hugged her and after removing her dress touched her private parts and thereby committed penetrative sexual assault.