ABDUL RASAQUE THEKKARAKATHU Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the accused in Crime No.260 of 2020 of Vengara Police Station, Malappuram. The above case is registered against the petitioner alleging offences punishable under Sections 363 , 377 and 506 IPC. The offences under Sections 5(l)(m) read with Section 6 of the Protection of Children from Sexual Offences Act is also alleged.

(3.) The prosecution case is that, the petitioner sexually abused a minor boy aged 11 years when the above boy came to the shop to buy meat. It is also alleged that the same sexual abuse continued when the boy came to the shop after 3-4 days. The complaint was filed on 27.7.2020.