JANARDHANAN 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.260/2022 of the Shornur Police Station, Palakkad, alleging offences under Sec. 341 r/w Sec. 354A(1)(i) of the Indian Penal Code, 1860 and Sec. 7 r/w Sec. 8 of Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that on 16/5/2022, at about 05:00 p.m., while the victim, who is a minor girl of 13 years, was returning home, the accused touched her chest with sexual intent and continued the said act for the next four days and thereby committed the offences alleged against him.