MUHAMMED NOUFAL K.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition for Regular Bail has been filed by the sole accused in Crime No.712/2024 of Kumbla Police Station, Kasargod, registered alleging the commission of offences punishable under Ss. 74 of the Bharatiya Nyaya Sanhita (BNS), 2023 and Sec. 7 read with 8 of the Protection of Children from Sexual Offences (POCSO) Act, 2012.

(2.) The prosecution allegation is that, on 22/11/2024, at 6.20 a.m., while the survivor was standing near a Mosq at PK Nagar in Arikkadi Desom, the accused, who came in a car bearing Registration No.KL 1456341, after getting down from the said car, with an intention to outrage the modesty of the survivor, abruptly grabbed on her breast from behind her and hence committed sexual assault on her. Hence the accused is alleged to have committed the offences mentioned above.

(3.) Heard both sides and perused the available records.