P.K JACOB Vs. KERALA STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications, filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, are connected because the same petitioner filed these cases and the allegations are also almost same.

(2.) Petitioner is the accused in Crime No.1232/2024 of Chalakkudy Police Station and Crime No.889/2024 of Aloor Police Station.

(3.) The allegation in Crime No.1232/2024 of Chalakkudy Police Station is that while the petitioner was teaching karate to the victim, he behaved improperly to the victim girl aged 14 years and grabbed the breast of the victim while training her. The allegation in Crime No.889/2024 of Aloor Police Station is that the petitioner who is the teacher of the victim, a minor girl aged 14 years, with sexual intent dragged the right hand of the victim and touched the buttocks and private parts at the school auditorium. The petitioner was arrested in Crime No.889/2024 of Aloor Police Station on 9/11/2024 and thereafter his arrest was recorded in Crime No.1232/2024 of Chalakkudy Police Station on 21/11/2024. The petitioner is in custody for about 70 days.