SHAJI T.T. 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 accused in Crime No.443/2022 of Cheruthuruthy Police Station, Thrissur alleging offences punishable under Sec. 354A(1)(i) of the Indian Penal Code, 1860 apart from Sec. 8 r/w Sec. 7 of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, petitioner pressed on the shoulders of the victim with sexual intent on 3/9/2022 and thereby committed the offences alleged against him.