X Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.51/2021 of Aluva East Police station, alleging commission of offences under Section 354A(1)(i) of the Indian Penal Code and Sections 8 r/w. 7, 10 r/w. 9(m)(n) of Protection of Children from Sexual Offences Act.

(3.) The allegation against the petitioner is that, on a day in October, 2020, he caught hold of his minor daughter and caressed on her buttocks and thereby committed sexual assault on her. The crime has been registered on the basis of the information given by the wife of the petitioner.