THAJUDEEN K. V. 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 the accused in Crime No. 381 of 2020 of Payangadi Police Station, Kannur District. The above case is registered against the petitioners alleging offence punishable under Section 7 read with 8 of the Protection of Children from Sexual Offences Act, 2012 (for short POCSO Act).

(3.) The prosecution case is that, on 15.06.2020 at 8.00 p.m. while the victim who is aged 15 years was proceeding to a house near Muttam Surfi Mosque for taking food and when he reached near Muttam Fish Market in Madayi Amsom, the accused persons caught his penis with sexual intention. Hence it is alleged that the petitioner committed the offence.