SHAMITH K Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under sec. 439 of Cr.P.C.

(2.) Petitioner is the sole accused in Crime No. 1096/2021 of Kannur Town Police Station, for the offences punishable under Ss. 354, 354A, 354B, 354(D)(1), 448, 427 and 506(1) of IPC and under Ss. 8 r/w 7, 11(iv), 11(v) and 12 of Protection of Children from Sexual Offences Act.

(3.) It is alleged that one day in the month of April 2021, at 22.00 hrs, the petitioner trespassed into the house of the defacto complainant, intimidated her and sexually assaulted her by holding at her chest and kissing her. When she protested, her nude photograph was taken in the Mobile Phone. Thereafter, on a subsequent day also on 13/7/2021 at about 1 a.m., he broke down the window pane glass of the defacto complainant's bedroom and on hearing the sound, he ran away. According to the learned counsel for the petitioner, he has been arrested on 13/7/2021 and thereafter he has been under confinement. He is only 21 years old. Hence, he seeks for granting bail to the petitioner.