SABU V.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 petitioner is the accused in Crime No.572/2020 of Thenhipalam Police Station, Malappuram District. The above case is registered against the petitioner alleging offences punishable under Sections 354 A, 509 of the Indian Penal Code ( IPC ) and Section 11(i),12 of POCSO Act.

(3.) The prosecution case is that, the petitioner sexually abused the victim girl on 21.11.2020.