SREEKUMAR 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.2004/2019 of Thiruvallam Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 293 IPC and Section 12 r/w 11(iii) of Protection of Children from Sexual Offences Act.

(3.) The prosecution case is that the accused committed sexual harassment against a minor boy aged 13 by showing pornographic videos to the child from his mobile phone. Hence it is alleged that the petitioner committed the offence.