YASIN KUNJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This application seeking pre-arrest bail is preferred by the accused in Crime No.106 of 2020 of the Mavelikkara Police Station. In the aforesaid crime, he is accused of having committed offence punishable under Section 7 , 8 , 9 , and 10 of the Protection of Children from Sexual Offences Act, 2012.

(2.) This application is taken up and heard through Videoconferencing.

(3.) The petitioner is the LD Clerk working in the Koippuram Panchayath Office. After separating from his first wife, he married a lady, who was also a divorcee. Their marriage was solemnized on 10.02.2019. She had a son out of her first marriage and he was 5 years old. After a few months of marriage, their relationship became strained. In the complaint lodged before the police, the stepson of the petitioner has alleged that on 01.08.2019 and on several days thereafter, the petitioner used to touch his genitals and used to commit sexual perversities. He was taken to the police by his mother and a statement was furnished on 18.01.2020, on the strength of which the instant crime was registered.