CHETHANA SHENOY.P Vs. STATE OF KERALA

JUDGEMENT

(1.) These applications for anticipatory bail were filed under Sec. 438 of the Code of Criminal Procedure, 1973 by the common accused in Crime Nos.234 of 2023, 235 of 2023 and 236 of 2023 of Hosdurg Police Station. Since matters involved are similar, these bail applications are disposed of by this common order.

(2.) The aforesaid crimes were registered alleging offences punishable under Ss. 293 of the Indian Penal Code, 1860 and Sec. 9(f) read with Sec. 10 and 11(i) read with Sec. 12 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The similar allegations set forth against the petitioner in the aforesaid crimes are that she sexually harassed the respective survivor children by showing obscene videos. There is also allegation that she had touched the private part of the survivor children. She is conducting a tuition centre near Durga Higher Secondary School in Balla Village. The alleged acts were done by the petitioner on different occasions at her institution.