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Judgment
27 paragraphs · 218 wordsPetitioner herein is the sole accused in Crime No.638 of
2017 of Venjaramoodu Police Station for offences punishable under
section 354 of the Indian Penal Code r/w section 8 of Protection of
Children from Sexual Offences Act, 2012 and section 3(1)(w) of
Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act .
It is alleged by the prosecution that on 25.04.2017 at
2.15p.m., petitioner herein sexually assaulted the 14 year old
victim, who belongs to SC/ST community by pressing her breast.
Complaint was laid and petitioner herein was arrested on
26.04.2017. He seeks bail.
The investigation has substantially progressed.
Petitioner herein is aged about 70 years. Having considered these
facts, I am inclined to grant bail to the petitioner herein subject to
the following conditions.
(i) Petitioner shall execute a bond for a
sum of Rs.50,000/- (Rupees fifty thousand only)
with two sureties for the like sum each to the
satisfaction of the jurisdictional Court.
(ii) He shall appear before the Investigating
Officer on all Saturdays between 9 a.m. and 10
a.m. for a period of two months from the date of his
release.
(iii) He shall not threaten, coerce or
intimidate the de facto complainant and the
witnesses nor shall he interfere in the process of
investigation.
The bail application is allowed as above.