JOY SUNDAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Sec. 439 of the Code of Criminal Procedure filed by the sole accused in Crime No.1427 of 2023 of Thumba Police Station, Thiruvananthapuram, registered under Ss. 3, 4(2), 5(i), 6, 7, 8, 9(p), 10, 11(iii) and 12 of the Protection of Children from Sexual Offences Act.

(2.) The prosecution allegation is that the petitioner, who is a music teacher, aged 49 years, sexually assaulted the victim girl, aged 14 years, while she was attending his music class.

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