RAVEENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 439 of Criminal Procedure Code.

(2.) Petitioner is the accused in Crime No. 112 of 2022 of Meppayur Police Station. The above case is registered against the petitioner alleging offence punishable under Ss. 451, 354 of IPC and Sec. 8 read with 7 of Protection of Children from Sexual Offences Act.

(3.) The prosecution case is that on 27/2/2022 in the night and in a day in the month of March, 2022, the accused has criminally trespassed into the house of the mother of the victim girl aged 16 years and attempted to commit sexual assault. On 13/3/2022 at about 2.30 p.m., it is further alleged that he again criminally trespassed into the aforesaid house and caught on the breast of the victim girl over churidar top and also kissed on the breast with sexual intent and thereby outraged her modesty. The petitioner surrendered before the Court on 28/3/2022 and he is in judicial custody.