ISMAYIL 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. 150 of 2020 of Chengamanad Police Station, Ernakulam District. The above case is registered against the petitioner alleging offences punishable under Sections 7 r/w 8, 10 r/w 9(m) and section 12 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act). The offence under section 354 A IPC is also alleged.

(3.) The prosecution case is that, on 05.07.2020 at about 11.a.m, the victim aged 11 years went to the shop of the petitioner, situated at South Aduvasserykara Kunnukara Village to purchase milk and curd. The allegation is that, the petitioner took the victim to a room inside the shop and offered her ice cream. It is also alleged that the petitioner touched the shoulder and hand of the victim. Hence, it is alleged that, the petitioner committed the above said offences.