SHAHUL HAMEED @ SHAVUPPA Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications are filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner in these two bail applications are one and the same. He is involved in Crime No.888 of 2020 and Crime No.889 of 2020 of Perinthalmanna Police Station. The above cases are registered against the petitioner alleging offences punishable under Sections 363, 376 AB IPC. The offences under Section 4(2), 3(a), 6(l) , 5(l),(m),(n) of the POCSO Act are also alleged. The petitioner was arrested in the above cases on the same day. Since these two cases are connected, I am disposing these two bail applications by a common order.

(3.) The prosecution case is that the petitioner sexually abused two minor kids aged 6 years and 7 years.