XXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking pre-arrest bail filed under Sec. 438 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.421 of 2022 of Kanjikuzhi Police Station, Idukki alleging offences punishable under Ss. 354, 354A(1)(i) and Sec. 509 of the Indian Penal Code, 1860 apart from Ss. 7, 8, 9(f) and 10 of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, on 14/8/2022, during the conduct of an NSS camp, the accused with sexual intent kept pushing the victim below her shoulder blades while she was walking and thereby committed the offences alleged.