XXX 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 sole accused in Crime No.198/2022 of Chandera Police Station, Kasaragod District. The offences alleged against the petitioner are under Ss. 354(A)(1),451,506 of the Indian Penal Code, 1860 and u/s 9(m) and 10 of the Protection of Children From Sexual Offences Act,2012.

(3.) According to the prosecution, on 5/2/2022, the accused tresspassed into the house of the victim with sexual intent and caught hold of her hand and pressed on her breast and thereby committed the offences alleged.