VICTOR MONTHERIO Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.586 of 2021 of Manjeshwaram Police Station, Kasaragod District, alleging commission of offences under Ss. 376 AB and 376(2)(f) of the Indian Penal Code and Sec. 6 read with Sec. 5(1)(m)(n) of the POCSO Act.

(3.) The allegation against the petitioner is that the petitioner sexually assaulted the minor victim girl, who is none other than his brother's daughter, by touching her on her private parts, on atleast two occasions and thereby committed the offences under the aforesaid provisions of law.