ASHIF.V.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications filed under Section 438 of Criminal Procedure Code were heard through Video Conference.

(2.) Petitioners in these bail applications are the accused in Crime No.848/2020 of Kaipamangalam Police Station, Thrissur. Therefore, I am disposing these bail applications by a common order. The above case is registered against the petitioners alleging the offences punishable under Sections 354A(1)(i) of IPC and Sections 7, 8, 10, 9 and 21 of the POCSO Act. The offence under Section 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015 is also alleged.

(3.) The prosecution case is that the 1 st accused, who is the petitioner in B.A.No.6148/2020 is a friend of the 2 nd accused, who is the petitioner in B.A.No.6178/2020. It is alleged that the 1 st accused touched the private parts of the victim girl aged 12 years in June, 2019. The present first information statement is given on 7.9.2020.