JAYALAL Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.203/2022 of the Anchuthengu Police Station, Thiruvananthapuram. The offences alleged against him are under Ss. 354 and 354A(1)(i) and Sec. 323 of the Indian Penal Code, 1860 apart from Sec. 7 r/w Sec. 8 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that the petitioner with sexual intent, committed sexual assault on the minor victim aged 13 years on 3/5/2022 by touching her private parts and by holding her breasts and buttocks and in the scuffle she fell down and sustained injuries, thereby the accused committed the offences alleged against him.