MOHANAN G. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Sec. 439 of the Code of Criminal Procedure, 1973 filed by the sole accused in Crime No.2636 of 2023 of Nedumangad Police Station, Thiruvananthapuram, registered under Ss. 342, 377 of IPC and Sec. 3(a), 6 r/w Sec. 5(l) of the Protection of Children from Sexual Offences Act.

(2.) The prosecution allegation is that, the petitioner, who is a 64 year old man committed sexual assault and un-natural sex on the victim boy aged only 13 years, in August 2023, while he was going to Madrasa.

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