XXXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.611/2022 of Cherthala Police Station, Alappuzha District. The offences alleged against the petitioner are under Sec. 8 r/w Sec. 7 of the Protection of Children from sexual Offences, Act, 2012.

(3.) According to the prosecution, in a day in December 2021, the accused had, with sexual intent, caught hold of the hands and below the neck of the minor victim, aged 15 years and thereby committed the offences alleged.