XXXXXXXXXX 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. 506/2022 of Payyannur Police Station alleging offences under Ss. 376(2)(i), 354 and 450 of the Indian Penal Code, 1860 apart from Ss. 4, 3(a), 6, 5l, 5m, 12(ii) (iii) of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, in the year 2016, while the victim was studying in STD II, the accused allegedly committed aggravated penetrative sexual assault by touching the victim with sexual intention and also showed her obscene videos on his mobile phone and thereby committed the offences alleged.