ABDUL RAZAK 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.725 of 2020 of Parappanagadi Police Station, Malappuram District. The above case is registered against the petitioner alleging offences punishable under Section 342 of the Indian Penal Code (IPC) and Section 7,8,11(iii) and 12 of the Protection of Children from Sexual Offences Act, 2012 (for short, POCSO Act).

(3.) The prosecution case is that, the petitioner wrongfully confined the victim minor boy and sexually harassed him by touching the thigh of the victim boy and by showing pornographic videos in his mobile.