XXXXX 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.731/2022 of Mannancherry Police Station, Alappuzha, alleging offences punishable under Sec. 12 r/w Ss. 11(i) and (iv) of the Protection of Children from Sexual Offences Act, 2012 apart from Sec. 119(a)(i) of the Kerala Police Act, 2011.

(3.) According to the prosecution, on 25/10/2022, at around 4.00 p.m., petitioner exhibited his private parts to the victim aged 10 years and thereby committed the offences alleged.