COLONEL SANKARA NARAYANA IYER Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.649/2022 of Town West Police Station, Thrissur. The offences alleged against the petitioner are under Ss. 7 r/w Sec. 8 of the Protection of Children from Sexual Offences Act, 2012.

(3.) Petitioner is a retired military Officer, who is alleged to have caught hold of the male organ of the victim on 26/6/2022 and thereafter kissed and hugged him and thereby committed the offences alleged.