A.P. HASSAINAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The above Criminal Appeal has been instituted by the appellant, who is being aggrieved by the refusal to grant regular bail in connection Crime No.157/2018 of Badiadka Police Station, Kasaragod District.

(2.) Heard Sri.S.Rajeev, learned Advocate, instructed by Sri.K.K.Dheerendrakrishnan, learned Advocate appearing for the appellant and Smt.Ambika Devi, learned Special Prosecutor appearing for the respondent-State.

(3.) The appellant is the sole accused in Crime No.157/2018 of Badiadka Police station, which has been registered for offences punishable under Sec.354 of the I.P.C and Secs.7, 8, 9(l) and 10 of the Protection of Children from Sexual Offences Act, 2012 and Sec.3(1)(w)(i) of the Schedules Castes and Scheduled Tribes (Prevention of Atrocities) Act, 2015.