ABDUL SALEEM M.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the accused in Crime No. 184/2020 of Tirur Police Station, Malappuram District. The above case is registered alleging offences punishable under Sections 354A(2) of the Indian Penal Code (IPC)and Sections 9(l)(m)(n) read with Section 10 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that on 01.03.2020 at 07.15 AM, while the defacto complainant, who is the daughter of the petitioner aged 12 years, was sleeping in her room, the appellant came there and patted and touched on her body.