MUNEER Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the accused in Crime No.505/2022 of Vazhakkulam Police Station. The offences alleged against the petitioner are punishable under Ss. 363, 354 and 506(i) of IPC and Sec. 7 r/w Sec. 8 of the Protection of Children from Sexual Offences Act.

(3.) The prosecution case in short is that on 14/12/2021 at about 1.30 pm., while the victim, after her exams, was walking towards the bus stop, the petitioner came in a bike and threatened her to come with him to Malankara dam. It is further alleged that when they reached the Malankara dam, the petitioner hugged and kissed the victim on her cheeks and lips and thereafter dropped her back at Thodupuzha bus stand.