ANEESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is the accused in Crime No.1517/2021 of Sasthamcotta Police Station, Kollam District alleging commission of offences under Ss. 376(2)(n), 376(3), 376AB and 450 of the Indian Penal Code and Ss. 4, 3A, 6(1) and 5(1) of the POCSO Act.

(3.) The allegation against the petitioner is that the petitioner committed sexual assault and rape on the minor victim girl at the time when she was only 15 years of age, continuously, and thereby committed the offences alleged against him. The learned Public Prosecutor, on instructions, submits that provisions of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 have also been invoked against the petitioner.