YADHU 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.1134/2022 of Vadakkencherry Police Station, Palakkad, alleging offences punishable under Ss. 354, 354A(1)(i)(ii) of the Indian Penal Code, 1860 apart from Sec. 8 r/w Sec. 7 and Sec. 10 r/w Sec. 9(1) of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, on 29/11/2022, the accused had, with sexual intent, kissed on the lips and breasts of the victim aged 13 years and thereafter touched on her private parts and forced her to catch hold of his private part and thereby committed the offences alleged.