XXXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 1st accused in Crime No.337/2022 of the Thirurangadi Police Station, Malappuram, now pending consideration as S.C.No.815/2022, on the files of the Fast Track Special Court, Tirur. The offences alleged against the petitioner are under Sec. 363 of the Indian Penal Code, 1860, Sec. 10 r/w Sec. 9(l)(m) and Sec. 21(1) r/w Sec. 19(l) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that the victim, who is a boy of 13 years, was subjected to sexual assault by the accused by compelling him to catch hold of his penis and thereby, committed the offences alleged.