RADHAKRISHNA PILLAI 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.1432/2022 of Chadayamangalam Police Station, Kollam District. The offences alleged against the petitioner are under Ss. 354A(1)(ii), 354(D)(1) and Sec. 509 of the Indian Penal Code. 1860 apart from Sec. 11(i), 11(iv), 11(vi) and Sec. 12 of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, during the period from 6/9/2020 to 24/9/2022, the accused sexually harassed the victim aged 9 years, by exhibiting his nudity and attempted to entice the child by offering gratification and thereby committed the offences alleged.