ABDULLA KOYA Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.482 of 2022 of Tanur Police Station, Malappuram District. The offences alleged against the petitioner are punishable under Ss. 342 and 354A(I)(i) of the Indian Penal Code, 1860 apart from Sec. 10 r/w 9(j)(i) and (l) of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, in September 2021 the accused with sexual intent confined the minor victim aged only 17 years and outraged her modesty by catching hold of her private parts and thereby committed the offences alleged against him.