ANWER HUSSAIN K.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) The petitioner is the accused in Crime No.1 of 2023 of Anthroth Police Station, Lakshadweep. He allegedly had committed the offences punishable under Ss. 354, 354A, 354C and 354D of the Indian Penal Code, 1860 and Sec. 7 r/w 8, 9(n) r/w 10 and 11 (iv) r/w 12 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The case of the prosecution is that the petitioner had sexually assaulted 17 year daughter of the defacto complainant on repeated occasions. He had peeped through window while the victim girl was changing her dress once. On a later occasion, he pressed at her buttock during a marriage function. The further allegation is that he used to utter sexually coloured words at her.