SAABIR 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.1193 of 2020 of Chavakkad Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 451 , 354 IPC and Section 7 r/w Section 8 of the POCSO Act.

(3.) The prosecution case is that the victim girl aged 13 years is residing adjacent to the house of the petitioner. The petitioner used to send messages to the victim girl. On two occasions, the petitioner entered to the house of the victim girl and hugged her. This is the allegation against the petitioner. The alleged incident happened on 10.7.2020 and 21.7.2020. The F.I. Statement is given on 25.7.2020.