SREEJITH S. 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.755/2020 of Kasaragod Police Station, Kasaragod District. The above case is registered against the petitioner, alleging offences punishable under Sections 354A(i)of the Indian Penal Code and section 7 read with 8 of the POCSO Act 2012.

(3.) The prosecution case is that, the petitioner committed sexual offences against the victim, who is aged only 14 years.