XXX Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for pre-arrest bail filed under Sec. 438 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No. 300 of 2022 of Manjeshwar Police Station, Kasaragod now pending as S.C. No. 442 of 2022 on the files of the Additional Sessions Court-I, Kasaragod.

(3.) According to the prosecution, accused had stalked the minor victim aged 14 years and also sexually assaulted her and thereby committed the offences alleged.