XXXXXXXXXX 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 sole accused in Crime No.760 of 2022 of Sooranadu Police Station registered for the offences punishable under Ss. 354A(1)(i) of the Indian Penal Code, 1860 and also under Sec. 8 r/w Sec. 7 and Sec. 10 r/w Sec. 9(m) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that, on 14/6/2022, when the petitioner was called to the victims school, to stitch their uniforms, while taking measurements petitioner touched the breasts of the victims and thereby committed the offences alleged against him.