SHIBU C.GEORGE 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. 99/2024 of Kuruppampady Police Station. He allegedly had committed the offences punishable under Ss. 354, 354A(1)(i) of IPC and Ss. 8 r/w7, 10 r/w 9(f) of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act)

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.