XXXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.2580 of 2022 of Pala Police Station, Kottayam District. The offences alleged against the petitioner are punishable under Ss. 354A(1), 354A(2) of the Indian Penal Code,1860 apart from Sec. 8 r/w Sec. 7 of the Protection of Children from Sexual Offences Act, 2012 .

(3.) According to the prosecution, the accused pressed the breast of the victim girl aged 14 years in the month of July 2022 and also made sexually coloured gestures at her and thereby committed the offences alleged.