MUHAMMED KUTTY 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.206 of 2022 of Mangalam Dam Police Station registered for the offences punishable under Ss. 354A(1)(i) of the Indian Penal Code 1860 and also under Sec. 8 r/w Sec.7, Sec.10 r/w Sec.9(I)(m), Sec.12 r/w 11(vi) of the Protection of Children from Sexual Offences (POCSO) Act, 2012.

(3.) The prosecution case is that, on 16/5/2022 at about 4 p.m., the accused with sexual intent press the breast of the minor victim aged only 10 years and thereby committed aggravated sexual assault on her. It was also alleged that on previous occasions also petitioner had indulged in similar attempts with the victim.