SREEJITH T.R. 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 accused in Crime No.663/2022 of Thrissur Town West Police Station, Thrissur alleging offences under Sec. 509 of the Indian Penal Code, 1860 and Sec. 12 r/w Sec. 11(1) of the Protection of Children from Sexual Offences Act, 2012.

(3.) Prosecution case is that on 4/7/2022 at around 3.20 p.m., petitioner is alleged to have indulged in an act of exhibitionism by taking out his male organ and caressing it in front of two young school going girls. Pursuant to the complaint received from the victims, a crime was registered as mentioned above and after identifying the accused, petitioner was arrested on 7/7/2022. The application for bail filed by the petitioner was dismissed by the learned Sessions Judge pursuant to which, this application is filed seeking regular bail.