MUHAMMED NADEER Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.577/2022 of Sreekandapuram Police Station, Kannur District alleging offences under Ss. 341, 354(1)(i), 354D(1)(i) and Sec. 506 of the Indian Penal Code, 1860 and apart from Sec. 7 r/w Sec. 8 and Sec. 11(iv) r/w Sec. 12 of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, on 12/7/2022, petitioner had, with sexual intent, restrained the minor victim and caught hold of her hand and threatened her and again on another day, stared at her and thereby outraged her modesty and thus committed the offences alleged.