SHAMEER Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) The petitioner is the accused in Crime No.126 of 2024 of Poojappura Police Station. He allegedly had committed the offences punishable under Ss. 354 A(1)(i), 354 D(1)(i) and 506 of the Indian Penal Code, 1860 and Ss. 8 r/w 7, 10r/w 9(1), 12 r/w 11(iv) of the Protection of Children from Sexual Offences Act, 2012.

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