UNNI K.M. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.295 of 2020. The above case is registered against the petitioner alleging offences punishable under Sections 354A , 323 , 366A IPC and Section 8 r/w 7, Section 10 r/w 9 and Section 12 r/w 11 of the POCSO Act. Subsequently, offence under Section 366 A IPC is omitted.

(3.) The prosecution case is that the victim is aged 16 years. In the year 2019, while she was studying in the 10 th standard, the petitioner herein alleged to have followed the girl and started having personal interaction. It is alleged that she was taken to his residential home and was subjected to . sexual assault. The complainant further alleged that she was forced to travel with him to various places in a car and the petitioner took photograph of the girl. Hence, a complaint was filed on 9.5.2020 by the victim, based on which the present case is registered.