BALAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.227 of 2022 of Payyoli Police Station, Kozhikode. The offences alleged against the petitioner are punishable under Sec. 363 of the Indian Penal Code, 1860 apart from Sec. 12 read with Sec. 11(i), (iv), and (vi) of Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution allegation is that on 6/6/2022 at 12.30 p.m., while the victim was waiting for a vehicle, petitioner took him on his scooter to the house of the victim and while returning gave the victim another lift on his scooter and offered to pay him Rs.500.00 if he sat on his lap, which was spoken with sexual intent and thereby committed the offences alleged against him.