NOORUDEEN KOYA 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.2572/2020 of Eravipuram Police Station. The above case is registered against the petitioner alleging offences punishable under Section 354 IPC and Section 7 r/w Section 8 , and Section 10 r/w Section 9(m) of the Protection of Children from Sexual Offences Act.

(3.) The prosecution case is that on 10.10.2020 at 5.30 pm at the residence of the petitioner, the petitioner sexually abused a 7 year old minor girl, who is the victim in this case. The petitioner was arrested on 16.10.2020.