KUNHUMUHAMMED KUNHUMUHAMMED Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.124 of 2020 of Guruvayoor Police Station, Thrissur District. The above case is registered against the petitioner alleging offences punishable under Sections 10 , 9(l)(i)(m)(p) of the Protection of Children from Sexual Offences Act, 2012 (POSCO Act), Section 324 of the Indian Penal Code (IPC) and Section 75 of the Juvenile Justice Act. The petitioner surrendered on 9.7.2020 and he is in custody from 9.7.2020 onwards.

(3.) The prosecution case is that, the petitioner is a Madrassa teacher. The victim is a student of the Madrassa. He is aged 12 years. The prosecution alleged that, the petitioner herein on more than one occasions sexually abused the minor boy by touching his genital and thereafter subjected to physical assault.