ASHRAF Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.290 of 2019 of Tirurangadi Police Station. The petitioner is alleged to have committed the offences punishable under Sections 354, 354A(i)(3), 354B, 354C and 354D of the Indian Penal Code and Section 10 read with Sections 9(I), 9(n) and Section 12 read with Sections 11(iii)(iv) and 14(5) of POCSO Act and Section 75 of the Juvenile Justice Act.

(3.) The prosecution case, in brief, is that: the petitioner, who is the father of the victim, committed sexual harassment of the victim. The petitioner also outraged the modesty of the victim. Therefore, the petitioner has committed the above offences.