K.V.BABURAJ Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.52 of 2024 of Hosdurg Police Station, Kasaragod District, registered for offence punishable under Sec. 10 r/w 9(f) of the Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO Act').

(3.) The prosecution case is that the accused is conducting a Tuition Centre in building No.III/1836 of Kanhangad Municipality near Kanhangad Bus stand and on 11/1/2024 at about 18.00 hours, the accused summoned the minor victim to the office room and with sexual intention he talked to her and pressed on her cheek and thereby committed the aforesaid offence.