SUDHAKARAN 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.284/2022 of Kilikollor Police Station. The offences alleged are under Ss. 354 A(1)(i) of IPC and S.12 r/w 11(i) of POCSO Act.

(3.) The prosecution case in short is that on 27/3/2022 at about 2.00 p.m., the petitioner removed his dhoti by inviting the attention of the victim aged 11 years at the sit out of his house and thereby committed the offence.