ALLEN SAJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the accused in Crime No. 95/2020 of Ramamangalam Police Station, Ernakulam District. The above case is registered against the petitioner alleging offences punishable under Sections 354A(1)(i) , 354A(1)(ii) , 354A(1)(iv) , 509 of Indian Penal Code. The offence under Section 11(i) & (iv) read with Section 12 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act) is also alleged against the petitioner.

(3.) The prosecution case is that on 07.02.2020 at about 1 p.m, the accused drove a red car and stopped near the victim and exhibited his private parts and requested her to hold it and thereby committed the aforesaid offences.