K.H.RIYAS Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 22nd day of September 2020 This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioners are the 2nd and 3rd accused in Crime No.591/2020 of Cheruthuruthy Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 341 and 354 r/w Section 34 IPC. The offences under Sections 7 and 8 of the POCSO Act is also alleged.

(3.) The prosecution case is that on 24.3.2020 at about 12.45 pm, the petitioners along with other accused persons assaulted the victim girl, her mother and one Mujeeb Ustad when they were engaged in a conversation in a deserted paatasekharam and thereafter wrongfully restrained and touched on the private parts of the victim girl and thereby committed the aforesaid offences.