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Judgment
13 paragraphs · 229 wordsShircy V, J
This second application for bail is filed by the petitioner who is the sole accused in Crime No.282 of 2021 of Kilimanoor Police Station registered for
the offences punishable under Sections 8, 7, 10 read with Section 9(n) of the Protection of Children from Sexual Offences Act, 2012.
The petitioner has been in custody since 11.02.2021.
Heard the learned counsel for the petitioner as well the learned Public Prosecutor.
It is submitted by the learned counsel for the petitioner that he has already completed 90 days in custody but as charge sheet has not been filed so
far by the Investigating Agency, he is entitled for default bail. He has been released on interim bail by the jail authorities for a few days because of the
pandemic situation of our country.
The learned Public Prosecutor has also reported that the Investigating Agency has not filed the charge sheet even after completion of 90 days of
detention of the petitioner in custody.
Therefore, this application is disposed of directing the petitioner to file an application for default bail under Section 167 (2) of the Code of Criminal
Procedure before the court concerned at the earliest. If an application is moved by the petitioner the same shall be disposed of on the very same day
as he is entitled for default bail.