ABDUL RAHMAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.70/21 of Cherpulassery Police Station. The above case is registered against the petitioner alleging offences punishable under Section 354A(i) IPC and Section 10 read with 9(m) of the Protection of Children from Sexual Offences Act.

(3.) The prosecution case is that on 08.03.2021 at 1.30 pm, the petitioner committed sexual offence upon a 11 year old minor girl, who is his neighbour. It is alleged that the petitioner kissed the minor girl on her right breast, lips and cheeks and then touched her private parts, after making her sitting on his lap.