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Judgment
4 paragraphs · 131 wordsThe petitioner is the accused in Crime No. 59 of 2021 of Neyyattinkara Police Station registered for the offences punishable under Sections 449, 294(b), 323, 305 and 376(3) of Indian Penal Code and Sections 4 read with 3(a), 6 read with 5(1) of the Protection of Children from Sexual Offences Act.
The petitioner was arrested on 10.01.2021.
It is submitted by the learned Public Prosecutor that till this date final report has not been filed.
Therefore, this petitioner is entitled for default bail and so this petition is disposed of directing the petitioner to approach the trial court for default bail. If an application for bail is filed by him, the court below shall consider the same on merits and dispose of the same without any delay.