ABDUL VAHID Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for pre-arrest bail under Sec. 438 of the Cr.P.C.

(2.) Petitioner is the accused in Crime No.353 of 2022 of Poonthura Police Station, Thiruvananthapuram, alleging offences under Ss. 294(b), 341, 354A(i)(iv), 427, 509 of the Indian Penal Code, 1860 and Sec. 12 r/w Sec. 11(i) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that the accused committed sexual harassment against the defacto complainant and her minor children and also destroyed the CCTV camera of the defacto complainant on 4/3/2022 causing a loss of Rs.5000.00 and further, on 6/3/2022 verbally abused and lifted his dress revealing his private parts, thereby committing the offences alleged.