SREE HARI R. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioner is the accused in Crime No.501/2022 of Kalamassery police station, alleging commission of offences under Ss. 370A, 354A(i) and Sec. 8 r/w.7 of the Protection of Children from Sexual Offences Act.

(3.) Allegation against the petitioner is that the petitioner sexually abused the minor victim girl pretending to be in love with her and thereby he committed the offences alleged against him.