JOHNY K Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are accused No. 2 to 5 in crime No. 282 of 2020 of Rajapuram Police Station, Kasaragod District. The above case is registered against the petitioner and others alleging offences punishable under Sections 363 , 354A(i) , 354(D) , and Section 7 r/w 8, and 11(iv) r/w 12 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act). It is submitted by the learned Public Prosecutor that the offences under Section 354A(i) and the offence under the POCSO Act are deleted subsequently.

(3.) The prosecution case is that, on 17.07.2020 at about 4.30 p.m. the accused in this case took the victim girl to the house of the 1st petitioner. Subsequently, when the parents of the victim contacted the 1st petitioner, the victim went along with her parents.