RADHAKRISHNAN NAIR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The above case is originally registered against the petitioner by Aruvikkara Police as Crime No.966/2020. Now the case is transferred to Nemom Police and the FIR is registered as No.1419/2020. The offences alleged against the petitioner are under Sections 10,9l,9m, 9n of the POCSO Act 2012.

(3.) The prosecution case is that, the victim minor girl is the daughter of the petitioner. The minor girl is aged 8 years and is now under the custody of petitioner's in-laws, after the death of his wife. The allegation is that, while the defacto complainant was residing along with her parents at Vellayani, she was studying in 1st and 2nd standard. It is alleged that, during that time the accused pressed her thighs, buttocks, stomach and hands with sexual intention.