XXX XX Vs State Of Kerala

High Court Of Kerala 24 Nov 2022 Bail Application No. 7673 Of 2022 (2022) 11 KL CK 0280
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Bail Application No. 7673 Of 2022

Hon'ble Bench

Bechu Kurian Thomas, J

Advocates

Nireesh Mathew, M.K.Pushpalatha

Final Decision

Dismissed

Acts Referred
  • Code of Criminal Procedure, 1973 - Section 2(a), 438
  • Indian Penal Code, 1860 - Section 376(2)(n), 376AB
  • Protection of Children from Sexual Offences Act, 2012 - Section 3(b), 3(d), 4, 5(f), 5(l), 5(m), 6(1), 19(2), 20, 21

Judgement Text

Translate:

Offence,"Cognizable or non-

cognizable","Bailable or non-

bailable",By what court triable

If  punishable  with  death,

imprisonment  for  life,  or

imprisonment for more than

7 years",Cognizable.,Non- bailable.,Court of Session.

If   punishable   with imprisonmentÂ

for 3 years, and upwards butÂ

not more

than 7 years",Ditto,Ditto,Magistrate of the first class.

If   punishable   with

imprisonment for less than 3 years or with

fine only.",Non- cognizable.,Bailable.,Any Magistrate

13. Section 21 of POCSO Act makes contravention of section 19 and section 20 of the Act to be punishable. A perusal of the provisions of the,,,

POCSO Act reveals that the statute does not, by itself, declare section 21 to be a non-bailable offence. As mentioned earlier, when there is no",,,

reference in the statute treating a particular offence as bailable or non-bailable, reliance has to be placed on the Schedule to the Cr.P.C. A reading of",,,

the Schedule to Cr.P.C. extracted above evidences that if, under other laws, the offence is punishable with imprisonment for less than three years or",,,

with fine only, the offence is bailable and non-cognizable. It is thus evident that section 21 of the POCSO Act, which provides for a punishment of six",,,

months or a maximum of one year, is a bailable offence.",,,

14. It is also elementary that an application for anticipatory bail is not maintainable when the offence is bailable. In cases where the offence alleged is,,,

only bailable, bail is a right, and it cannot be denied. In such circumstances, application for anticipatory bail is not maintainable as an accused, if",,,

arrested for a bailable offence, the investigating officer has to mandatorily release him on bail.",,,

15. Since the petitioners are alleged to have committed only a bailable offence, the question of apprehension of arrest does not even arise and",,,

therefore, this bail application is dismissed.",,,

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