MELVIN THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail under Sec. 438 of the Code of Criminal Procedure, 1973, filed by the sole accused in Crime No.99 of 2024 of Vellikulangara Police Station, Thrissur, registered under Sec. 342 of IPC, Sec. 8 r/w 7 of the Protection of Children from Sexual Offences Act, 2012 and 75 of Juvenile Justice (Care and Protection of Children) Act, 2015.

(2.) The prosecution allegation is that, in June 2023, the petitioner who is a teacher of the victim boy- a student of 8th standard, sexually assaulted him by touching his private parts.

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