STENIL SEBASTIAN 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.976/2022 of Kuruppanpadi Police Station, Ernakulam District. The offences alleged against the petitioner is under Sec. 509 of the Indian Penal Code. 1860 and Sec. 12 and 11(i) of the Protection of Children from Sexual Offences, Act, 2012.

(3.) According to the prosecution, on 13/10/2022 at about 4.45 pm, the accused after standing on the side of the road exhibited his private organ to the victims, who were passing by and thereby committed the offences alleged.