XXX Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.654/2022 of Pariyaram Medical College Police Station, Kannur. The offences alleged against the petitioner are under Ss. 354D(1)(i) of the Indian Penal Code, 1860 and Sec. 11(IV) r/w Sec. 12 of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, on 11/10/2022, the accused sent obscene messages from his mobile phone to the mobile phone of the victims's mother and thereby sexually harassed her.