IBRAHIM Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) The Petitioner is the 2nd accused in Crime No.345/2020 of Adhur Police Station, Kasargod District. The above case is registered against the petitioner and another alleging offences punishable under Sections 354 A (1) (i) and 506(i) of IPC. The offence under Section 10 read with Sections 9(1) and 9(m) of Protection of Children from Sexual Offences Act is also alleged.

(3.) The prosecution case is that, on 06.04.2020 the petitioner and other accused sexually abused the victim girl aged 11 years inside a car.