ANANTHU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Sec. 439 of the Code of Criminal Procedure filed by the sole accused in Crime No.1184 of 2023 of Vizhinjam Police Station, Thiruvananthapuram, registered under Ss. 366A, 376, 376(2)(n), 376(3) of the Indian Penal Code, 1860, and Sec. 4(2) r/w 3(a), 6 r/w 5(1), 12 r/w 11, 8 r/w 7 of the Protection of Children from Sexual Offences Act.

(2.) The prosecution allegation is that, the petitioner, who is a neighbour of the victim girl aged 13 years, committed penetrative sexual assault on her on several occasions between November 2022 and June 2023 by showing sexual videos and touching her breast.

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