MITHUN Vs. STATE OF KERALA
LAWS(KER)-2022-12-62
HIGH COURT OF KERALA
Decided on December 08,2022

MITHUN Appellant
VERSUS
STATE OF KERALA Respondents

JUDGEMENT

BECHU KURIAN THOMAS,J. - (1.)This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.
(2.)Petitioner is the accused in Crime No.1783 of 2022 of Nedumangad Police Station, Thiruvananthapuram District, registered for the offences punishable under Ss. 342, 354, 363, 376(2)(n) of the Indian Penal Code, 1860 and also under Sec. 3(a) r/w Sec. 4, Sec. 5(1) r/w Sec. 6, and Sec. 7 r/w Sec. 8 of the Protection of Children from Sexual Offences Act, 2012.
(3.)The prosecution case is that, on 22/9/2022, the accused raped the minor victim aged 16 years and thereby committed the offences alleged.


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