CHAMUKUTTY A. 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 accused in Crime No.424 of 2022 of Pudunagaram Police Station, Palakkad District, registered for the offences punishable under Ss. 8 r/w Sec. 7, Sec. 10 r/w Sec. 9(l)(m) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that, the petitioner had in May 2022 and subsequently, in June, 2022 sexually assaulted the minor boy, aged only 11 years, and thereby committed the offences alleged.