AMAL JOY Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, by the sole accused in Crime No.877/2024 of the Kothamangalam Police Station, Ernakulam, which is registered against him for allegedly committing the offences punishable under Ss. 354, 354A(1)(i) of the Indian Penal Code, 1860, and Sec. 8 read with Sec. 7 of the Protection of Children from Sexual Offences Act, 2012. The petitioner was arrested and remanded to judicial custody on 29/6/2024.

(2.) The gist of the prosecution case is that: on 5/6/2024, at around 17.15 hours, the accused, with an intention to commit sexual assault on the victim, a 15-year-old girl, embraced and forcefully kissed her on her lips and outraged her modesty. Thus, the accused has committed the above offences.

(3.) Heard; Sri. K.R.Prathish, the learned counsel appearing for the petitioner and Smt. Seetha S., the learned Senior Public Prosecutor.