PRABHAKARAN P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 438 of the Code of Criminal Procedure, seeking pre-arrest bail and the petitioner is the sole accused in crime No.245/2024 of Parippally Police Station, Kollam.

(2.) Heard the learned Senior counsel for the petitioner and the learned counsel appearing for the defacto complainant as well as the learned Public Prosecutor. Perused the relevant materials available.

(3.) The above case has been registered alleging commission of offences punishable u/s. 354A(1)(9i), 354A(1)(ii) and 354 of the Indian Penal Code, Ss. 8 r/w 7, 10 r/w 9(f)(p) and 12 r/w 11(i), 11(iv) of the Protection of Children from Sexual Offences Act, 2012 and Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015.