UNNIKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of Code of Criminal Procedure, 1973.

(2.) Petitioner is the sole accused in Crime No. 691 of 2022 of Nedupuzha Police Station, Thrissur District. The offences alleged against the petitioner are punishable under Ss. 354D and 509 of the Indian Penal Code,1860 apart from Sec. 12 r/w Sec. 11(i)(iv) of the Protection of Children from Sexual Offences Act, 2012 and Sec. 3(1) (w)(ii), and 3(2)(Va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) According to the prosecution on several dates during a period of four months, the accused sexually harassed the victim girl aged 13, by exhibiting his genital organ, and on 31/7/2022 also, he repeated the said act and thereby committed the offences alleged.