NIVED S. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in crime No.47/2021 of Perambra Police Station. The above case is registered against the petitioner under the offences punishable under Section 354, 354A of the Indian Penal Code r/w Section 12 r/w 11(i) and 8 r/w 7 of Protection of Children from Sexual Offences Act, 2012 (POCSO) Act.

(3.) The prosecution case is that in the month of January, 2021, the petitioner hugged the defacto complainant, who is a minor aged 17 years, on the road side behind the Higher Secondary School, Vadakkumbad. Thereafter, on 22.01.2021, the petitioner abused the defacto complainant through phone by uttering obscene words. Hence, it is alleged that the petitioner committed the offence.