KASIM 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.78/2022 of Thamarassery Police Station alleging offences under Ss. 354A(1)(i) and 506 of the Indian Penal Code, 1860 apart from Sec. 10 r/w Sec. 9(1), Sec. 12 r/w Sec. 11 (vi) of the Protection of Children from Sexual Offences Act, 2012 and Sec. 92(d) of the Rights of Persons with Disabilities Act, 2016.

(3.) According to the prosecution, the accused sexually assaulted the victim, who is a mentally disabled girl on 5/2/2022 by catching hold of her breast and thereby committed the offences alleged against him.