LAWS(KER)-2022-8-138

AYYAPPAN Vs. STATE OF KERALA

Decided On August 31, 2022
AYYAPPAN Appellant
V/S
STATE OF KERALA Respondents

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.978/2022 of Sasthamcotta Police Station, Kollam alleging offences under Ss. 451 and 354 of the Indian Penal Code, 1860 and Sec. 8 r/w Sec. 7 and Sec. 10 r/w Ss. 9(l), (m) of the Protection of children From Sexual Offences Act, 2012.

(3.) According to the prosecution, the victim who was a minor girl of 9 years was subjected to aggravated sexual assault by the accused by forcing her to touch his genital organ as well as scratching the genital part of the victim and thereby committed the offences alleged against him.