VINU K.V Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.1047/2021 of Njarakkal Police Station, Ernakulam District alleging commission of offences under Sec. 354 of the Indian Penal Code and Sec. 8 of the Protection of Children from Sexual Offences Act.

(2.) The allegation against the petitioner is that the petitioner had been persistently disturbing the victim who was his neighbour (aged 14 years) and during the month of May 2021 when the victim along with her family members and the accused along with other residents of that locality were shifted to a temporary accommodation arranged at a community hall (owing to the flood situations) the accused, on 20/5/2021 hugged the victim and outraged her modesty by catching hold of her private parts. It is also alleged that when the father of the victim questioned the the petitioner, the accused manhandled him.

(3.) The learned counsel for the petitioner would submit that the allegations are totally false. It is submitted that the petitioner has not committed the offence as alleged. He has been falsely implicated in the matter. Learned counsel for the petitioner with reference to Annexure-V would submit that the petitioner suffered a serious motor accident and he is not in position to walk properly even today.