ABOOBACKER K. 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.460/2022 of Vazhakkad Police Station, Malappuram, alleging offences punishable under Ss. 7, 8, 9(f) and 9(m) of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, the victim aged 17 years was molested by the accused when she was 10 years old, while studying in the 5th standard where the accused was working as a Physical Education teacher and thereby committed the offences alleged.