STATE OF KERALA Vs. BIJU

JUDGEMENT

(1.) This is an application for anticipatory bail.

(2.) The petitioner is the accused in Crime No. 81 of 2022 of Neeleswaram Police Station, Kasaragod District, which was registered alleging commission of offences under Ss. 354(A) (1)(i) of the Indian Penal Code and Sec. 10 r/w Sec. 9(m) of Protection of Children from Sexual Offences Act.

(3.) The allegation against the petitioner is that the petitioner molested the victim girl aged 10 years by catching hold of her breast and thereby, he committed the offences alleged against him.