S.P. SALEEM 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.537/2022 of Vidyanagar Police station, Kasargode. The offences alleged against the petitioner are under Ss. 354A(1)(i) of the Indian Penal Code, 1860 and Sec. 8 r/w Sec. 7 of the Protection of Children from Sexual Offences Act, 2012

(3.) According to the prosecution, on 13/6/2022 at about 16 hours, while the victim was travelling in an autorickshaw driven by the petitioner, the accused caught hold of her hand and pulled her towards him with sexual intent and thereby committed the offences alleged against him.