NASEEB A.K. 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.917/2022 of Thalayolaparambu Police Station, Kollam District alleging offences under Ss. 7 and 8 of the Protection of Children from Sexual Offences Act, 2012 and Sec. 354A (1)(i) of the Indian Penal Code, 1860.

(3.) According to the prosecution, on 16/7/2022, while the victim along with her friend was on their way back home from school, the accused intercepted them and with sexual intent touched the body of the victim and inserted his hand inside her dress and thereby committed the offences alleged against him.