MUHAMMED HANEEFA 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.427/2022 of Tirurangadi Police Station, Malappuram District registered for offences under Sec. 342 of the Indian Penal Code, 1860 and Ss. 7 and 8 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that the petitioner being a Pharmacist in a medical shop induced the victim boy of 16 years, who had come to purchase medicines, and took him to the store room of the medical shop and touched the genitals of the victim and also caused the victim to touch the genitals of the petitioner, thereby committing the offences alleged against him.