ALI ASKAR FAISI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the accused in Crime No. 672 of 2020 of Koyilandy Police Station. The above case is registered against the petitioner alleging offence punishable under Section 10 r/w Section 9(l) of the POCSO Act.

(3.) The prosecution case is that the petitioner who is a teacher in a Madrassa, sexually assaulted the victim boy aged 12 years.