XX 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.536/2022 of the Parippally Police Station, Kollam District. The offences alleged against the petitioner are under Ss. 354A(1)(i) of the Indian Penal Code, 1860 and Sec. 8 r/w Sec. 7 of the Protection of Children from Sexual Offences Act and Sec. 75 of the Juvenile Justice (Care and Protection of Children)Act, 2015.

(3.) The prosecution allegation is that, when the victim was a minor girl, aged 16 years, the accused caught hold of her breast with sexual intention and thereby, committed the offences alleged