AMMED Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.267 of 2022 of Kuttiady Police Station registered for the offences punishable under Ss. 363, 354A and Sec. 354B of the Indian Penal Code, 1860 and also under Ss. 8 r/w Sec. 7 and Sec. 10 r/w Sec. 9(m) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that, on 4/6/2022, the accused caught hold of the victim girl, who is aged only 10 years, and forcefully took her inside his house and committed sexual assault by kissing her on her cheeks and lips and thereafter unbuttoned her dress and touched her breasts, thereby committing the offences alleged against him.