ANOOP S.S. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.18/2021 of Vithura police station, alleging commission of offences under Section 8 r/w.7, 10 r/w.9a(i) and 17 r/w. 16 of the Protection of Children from Sexual Offences Act.

(3.) The allegation against the petitioner is that on 12.11.2019 and on several days thereafter, the petitioner insisted that the minor victim girl should sit near him and thereafter hugged her and also put his hand around her shoulders and pinched her on her cheeks and thereby he committed the offences under the aforesaid provisions of law.