XXXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the sole accused in Crime No.760/2024 of the Mala Police Station, Thrissur, which is registered against him for allegedly committing the offences punishable under Sec. 354(I) of the Indian Penal Code and Ss. 8 r/w 7 and 10 r/w 9 of the Protection of Children from Sexual Offences Act (in short, 'Act'). The petitioner was arrested and remanded to judicial custody on 29/7/2024.

(2.) The concise case of the prosecution is that; on 22/4/2024, at around 18.00 hours, when the victim visited the house of the accused, the accused touched the genitals of the victim, and outraged her modesty and sexually harassed her. Thus, the accused has committed the above offences.

(3.) Heard; Sri. N.L.Bitto, the learned counsel appearing for the petitioner and Smt.Seetha S., the learned Senior Public Prosecutor.