SUNDARAN H. 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 accused in Crime No.533 of 2022 of Bekkal Police Station, Kasaragod registered for the offences punishable under Sec. 354 of the Indian Penal Code, 1860 and also under Sec. 8 r/w Sec. 7 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that, in October 2018 when the survivor visited the house of the accused, he hugged and kissed her forehead, and touched her breasts with sexual intent and thereby committed the offences alleged.