REMYA RAMDAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein is a lady. She finds herself arrayed as the accused in Crime No.2922 of 2020 of Thrissur East Police Station,, registered under Sections 7 , 8 , 9 , 10 , 11 & 12 of the Protection of Children from Sexual Offenses Act , 2012, Section 75 of the Juvenile Justice Care and Protection of Children Act , 2015 and under Section 506 of the IPC. She has approached this Court seeking an order of pre-arrest bail.

(2.) This application is taken up and heard through Videoconferencing.

(3.) The informant is a boy aged 16 years. He is residing with his mother, who is a divorcee. He alleges that the petitioner was appointed as his tuition teacher on 5.2.2020 and she used to come to his apartment to teach various subjects till the end of February 2020. He alleges that from 6.2.2020 onwards, the petitioner used to talk about sleazy things to him and encouraged him to watch porn movies. On the next day the petitioner is alleged to have suggested that they sit in the bed room and in the course of the tuition, planted a kiss on the boy. She used to remove her clothes and forced the boy to touch her private parts. On the last date of the class, the petitioner is alleged to have asked the boy to remove his clothes and when the boy refused the petitioner is alleged to have left the apartment. Later the teacher returned to his apartment to demand her fees and at that time, some voice clips exonerating her were allegedly recorded by threatening the boy. He further alleges that a distorted version of the occurrence was divulged by the teacher to other students and this reached the ears of the son of the petitioner. He along with his friends barged into his apartment on 19.3.2020 at 4 pm and assaulted the informant. Later in the day, the boy disclosed the incidents involving the petitioner to his mother, who in turn took him to the office of the Assistant Commissioner of Police and lodged a complaint. The parties were summoned and some settlement talks were carried out. However when the informant was pictured as the harasser of his teacher, he decided to set the law in motion.