XXXX 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.505/2022 of Varappuzha Police Station, Ernakulam . The offences alleged against the petitioner are under Sec. 354 of the Indian Penal Code, 1860 and Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015 apart from Sec. 10 r/w Sec. 9(l)(n) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution allegation is that, the accused, who is the father of the victim, on several occasions, hugged the victim with sexual intent and pressed her breast and other body parts and thereby committed the offences alleged.