XXXXXXXXXX Vs. STATE OF KERALA
LAWS(KER)-2022-7-105
HIGH COURT OF KERALA
Decided on July 19,2022

Xxxxxxxxxx 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.354/2022 of Kollam West Police Station, Kollam District. The offences alleged against the petitioner are under Ss. 354D, 376(2)(n) of the Indian Penal Code, 1860 and Sec. 4 r/w Sec. 3(a) Sec. 6 r/w Sec. 5(j)(ii) and Sec. 5(i) of the Protection of Children from Sexual Offences Act, 2012
(3.)The prosecution allegation is that, petitioner committed aggravated penetrative sexual assault on 17 year old victim during January 2022 and thereafter, impregnated her and thus committed the offences alleged against him.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.