E.K.PUSHPANGATHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.250/2022 of Chittarikkal Police Station, Kasargod. The offences alleged against the petitioner are under Ss. 354, 354A(1)(i) of the Indian Penal Code, 1860 and Sec. 10 r/w Sec. 9(m)(l) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that on 21/3/2022 at about 16.00 hours, the accused committed sexual assault on the 11 year old survivor by pressing her breast. The prosecution also alleges that the said act was repeated again on 6/4/2022 and thereby committed the offences alleged.