ANWAR T.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is the sole accused in Crime No.854 of 2021 of Cheruthuruthi Police Station, Thrissur District, alleging commission of offences under Sections 354 and 354(A)-1(i) of the Indian Penal Code, Sec. 10 read with Sec. 9(l) of the Protection of Children from Sexual Offences Act, 2012 and Sec. 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. The allegation against the petitioner is that on 15.12.2021 at about 2.20PM, when the victim came to the E-Mithri Center being run by the petitioner at Desamangalam to take a print out of the bio-data of her brother, the petitioner required her to sit in a chair near him and he caught hold of her thighs with a sexual intent.

(3.) The learned counsel for the petitioner submits that the petitioner is absolutely innocent in the matter and the case has been foisted on him on the basis of some misunderstanding. It is submitted that the petitioner is in custody from 17.12.2021 and his further detention is not necessary for the purpose of investigation into the matter. It is submitted that the petitioner is willing to abide by any condition that may be imposed by this Court.