ABDUL KHADER M.K. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.230/2022 of Melparamba Police Station, Kasargod District. The offences alleged against the petitioner are under Ss. 354A(1)(i) of the Indian Penal Code, 1860 and Sec. 10 r/w Sec. 9(m) of the Protection of Children from Sexual Offences Act, 2012

(3.) The prosecution allegation is that, the accused had sexually assaulted the victim, who is a minor girl of 12 years on 14/12/2019 and thereby, committed the offences alleged.