KARTHIKEYAN 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 sole accused in Crime No.925/2022 of Karunagappally Police Station. The offences alleged against the petitioner are under Ss. 354A, 452 and 506 of the Indian Penal Code, 1860, Sec. 8 read with Sec. 7, Sec. 10 read with Sec. 9(k) and Sec. 12 read with Sec. 11(i) of the Protection of Children from Sexual Offences Act 2012 apart from Sec. 3(1)(w)(ii) and 3(2)(Va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amended Act, 2018.

(3.) According to the prosecution, on 9/7/2022, the accused, who is a neighbour of the victim entered into the kitchen of the house with sexual intention and caught hold of the victim and pulled her towards his chest and threatened her not to disclose it to her parents and thereby committed the offences alleged against.