JOSHY K.J. 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 1st accused in Crime No.292/2021 of Crime Branch, Ernakulam alleging offences under Ss. 376, 354(B), 506(ii) of the Indian Penal Code, 1860 and Ss. 3(b), 4, 7, 8 and 19(1) of Protection of Children from Sexual Offences Act, 2012.

(3.) Prosecution allegation is that on 20/7/2019, with intent to sexually abuse the victim, petitioner took the victim to a treatment room in the 1st floor of the building, rented by the 2nd accused, and laid her on a treatment bed and under the guise of teaching the methods of treatment, placed objects of sexual arousement on the genitals of the victim after disrobing her trousers and undergarments and thereby committed the offence, as alleged.