XXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed u/s 438 of the Code of Criminal Procedure seeking pre-arrest bail.

(2.) The applicant is the accused in Crime No.69/2023 of Rajapuram Police Station, Kasargod District. The offences alleged are punishable under Ss. 354A of the Indian Penal Code and 9(l) of Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case, in short, is that the applicant, while working as a madrassa teacher at Munavirul Islam Madrassa at Panathur, Kasargod, sexually harassed the victim, who was a student at the madrassa and thereby committed the offence.