RAVI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the accused in Crime No.586 of 2020 of Erumapetty Police Station, Thrissur. The above case is registered against the petitioner alleging offences punishable under Sections 363 , 377 and 506 IPC. The offence under Sections 3 , 4 and 6 of the Protection of Children from Sexual Offences Act (for short 'POCSO Act') is also alleged.

(3.) The prosecution case is that at the time of annual day celebration in School 2019 the victim aged 15 year old has been sexually abused by the petitioner. Subsequently, during the time of SSLC examination in 2020, the petitioner sexually abused the victim boy. Hence, it is alleged that the accused committed the offence.