M. MAHESH 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 accused in Crime No.592/2022 of Kalamassery Police Station, Ernakulam, alleging offences under Sec. 354 r/w Sec. 354A(1)(i) of the Indian Penal Code, 1860 and Ss. 7 and 8 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that on 12/6/2022, at 05:45 p.m., a minor girl of 13 years, who had come to the shop of the petitioner was sexually assaulted, thereby committing the offences alleged.