SAINUDHEEN N.P. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No. 441 of 2020 of Oonnukal Police Station, Ernakulam District. The above case is registered against the petitioner alleging offences punishable under Sections 354A of the Indian Penal Code (IPC). The offence under Section 10 r/w 9(m) of the Protection of Children from Sexual Offences Act, 2012 and Section 75 of the Juvanile Justice Act are also alleged against the petitioner.

(3.) The prosecution case is that, the victim who is a minor girl aged 3½ years is sexually abused by the petitioner, who is the paternal grandfather of the victim.