GANGADHARAN 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.534 of 2022 of Bekal 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, on a day in March, 2022 the accused caught hold of the buttocks and sexually assaulted the victim and thereby committed the offences alleged.