(1.) Petitioner, who is the accused in Crime No.19/07 of Muhamma Police Station for an offence punishable under section 377 IPC, seeks anticipatory bail.
(2.) Learned Public Prosecutor opposed the application.
(3.) The case of the prosecution is that on 16.1.07 at about 2.30 p.m. the petitioner, aged 65 years, committed carnal intercourse against the order of nature on a 14 year old boy by name Vishnu.