SHIVADASAN N. 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 1st accused in Crime No.424 of 2022 of Kurathikadu Police Station, Alappuzha District, registered for the offences punishable under Ss. 10 r/w Sec. 9(f)(l) and 21(l)(2) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that, on 17/8/2022, the accused rubbed on the buttocks of the victim boy aged 17 years, and stroked his genital organ and thus committed aggravated sexual assault.