SHAJEEV S Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the accused in Crime No. 1025 of 2020 of Petta Police Station registered alleging offences punishable under Section 354A of IPC and Sections 8 , 10 and 12 of the Protection of Children from Sexual Offence Act, 2012.

(3.) The prosecution case is that the petitioner who is a police officer, aged 49 years committed aggregative sexual assault and sexual harassment against a minor girl aged 14 years, on different occasions by touching the private parts of the victim girl. There are other allegations also against the petitioner.