SAJEEV Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Sec. 439 of CrPC filed by the sole accused in Crime No.1997/2023 of Sasthamcotta Police Station, Kollam, registered under Ss. 323, 324 and 506(1) of IPC; Ss. 7 r/w 8, 9(l), 9(m), 9(n), 9(p), 10 and 11(ii) r/w 12 of POCSO Act and Sec. 75 of JJ Act.

(2.) The prosecution allegation is that, the petitioner, who is the father of the victim boy aged 11 years, sexually assaulted him.

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