WILSON Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications are filed by one Wilson and relate to three different crimes registered against him. Since the facts and allegations are almost similar in all the three crimes, these applications are disposed of by common order

(2.) The petitioner is the Unit Chief and Chief Warden of Christian Mission Service Children 's Home, Neyyattinkara, Thiruvananthapuram (for short 'CMS Children 's Home '). He seeks bail in respect of Crime Nos.2792/2021, 2809/2021 and 2816/2021. The alleged victims in these cases are inmates of the CMS Children Home.

(3.) In Crime No.2792/2021 of Neyyanttinkara police station, the allegation against the petitioner is that, he inappropriately touched the chest portion of the minor victim girl on or about 13/08/2021. In so far as Crime No.2809/2021 of Neyyanttinkara police station is concerned, the allegation is that, on a day after Onam of 2021, the petitioner inappropriately touched and stroked the victim on her back. In so far as Crime No.2816/2021 of Neyyanttinkara police station is concerned, the allegation is that, the petitioner caught hold of the chest portion of the victim girl at a time when she was speaking to her father over telephone.