RAMESAN 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 the accused in Crime No.885 of 2020 of Koyilandy Police Station. The above case is registered against the petitioner alleging offences punishable under Section 354A IPC and Section 9 r/w. Section 10 of the Protection of Children from Sexual Offences Act (for short 'POCSO Act').

(3.) The prosecution case is that on 31.8.2020 the petitioner touched the private parts of a 9 year old girl. Complainant is the mother of the girl.