V. GOPINATH 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 one of the accused in Crime No.645 of 2019 of Cherpu Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 354 A of the IPC, Sections 7, 8, 9 and 10 of the POCSO Act.

(3.) The prosecution case is that the accused with sexual intention placed the 12 year old victim/his grand daughter close to him, touched her breast over the shoulder. It is alleged that the petitioner committed the sexual assault.