SOUL VIJAY 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.227/2022 of Ramamangalam Police Station alleging offences under Ss. 195-A, 294(b), 354, 354-A(ii), 354-D, 506 of the Indian Penal Code, 1860 and Ss. 7, 8, 9(i), 10, 11(iv) and Sec. 12 of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, on 15/12/2021, the accused hugged and kissed on the cheeks of the victim in a public road and again on 24/2/2022, while the victim was travelling on a bus, the accused abused her using obscene words and also threatened her, and thereby committed the offences alleged.