AYYANAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is the accused in Crime No.1767/2021 of Nagaroor Police Station, Thiruvananthapuram District registered alleging commission of offences under Sections 447, 354(A)(1)(i) of the Indian Penal Code and Section 8 r/w 7, 10 r/w 9(m) of the POCSO Act, 2012.

(3.) The allegation against the petitioner is that, on 21.09.2021, he trespassed into the property of the victim girl aged 9 years and caught hold of her private parts and thereby committed the aforesaid offences.