ANSIL MOHAMMED 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.1570 of 2022 of Kaduthuruthy Police Station, Kottayam District, alleging offences punishable under Ss. 363, 354A(2) r/w Ss. 354A(1)(i), 376(2)(n) and 354B of the Indian Penal Code, 1860 apart from Sec. 12 r/w Sec. 11(iv), Sec. 4(1) r/w Sec. 3(b), Sec. 6(1) r/w Sec. 5, Sec. 10 r/w Sec. 9(1) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that, the accused sexually harassed the minor victim in the month of June and July of the year 2022 and again on 17/8/2022 and on 22/10/2022 inside a toilet and thereby committed the offences alleged.