MAMACHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 438 of Code of Criminal Procedure seeking pre-arrest bail.

(2.) The petitioner is the sole accused in Crime No.809/2020 of Mukkom Police Station. The offences alleged are under Sections 447, 294(b), 354 IPC and Section 11(i) r/w 12 of Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case in short is that on 18/12/2020 at 5.30 pm, the accused trespassed to the courtyard of the victim girl by uttering abusive words and removed his dress showing his private parts and thereby committed the offence.