JAHAMGEER. M Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the second application for anticipatory bail filed by the petitioner under Section 438 of Cr.P.C.

(2.) The petitioner is the accused in the case registered as Crime No.85/2018 of Kalpetta Police Station under Sections 376(2) (i) IPC and also under Section 3(d) read with 4 and 5(m) read with 6 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that one day after the Onam examination in the year 2017, while the victim girl was alone in her house, the petitioner went there and caught hold of her and took her to the bathroom behind his house and after locking the door of the bathroom he committed sexual assault on the girl. The victim girl was aged only 11 years at the time of the incident.