ISMAIL Vs. STATE OF KERALA
LAWS(KER)-2022-6-50
HIGH COURT OF KERALA
Decided on June 23,2022

ISMAIL Appellant
VERSUS
STATE OF KERALA Respondents

JUDGEMENT

- (1.)This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.
(2.)Petitioner is the 1st accused in Crime No.196 of 2022 of Parappanangadi Police Station registered for the offences punishable under Ss. 363 and 377 of the Indian Penal Code, 1860 as well as Ss. 77, 78 of the Juvenile Justice (Care and Protection of Children) Act, 2015; and also under Sec. 4 r/w Sec. 3(a), 3(d), Sec. 6 r/w Sec. 5(l), Sec. 12 r/w Sec. 11(ii) of the Protection of Children from Sexual Offences Act, 2012.
(3.)The prosecution case is that, between May 2019 and March 2022, the accused kidnapped the victim, who is a minor boy aged only 16 years; and committed aggravated penetrative sexual assault on him against the order of nature and also compelled him to use liquor and even sell narcotic drugs.


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