SELVARAJ.M.S Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the sole accused in Crime No.427/2021 of Payyannur Police Station, Kannur District.

(2.) The petitioner was arrested on 04.08.2021. It is alleged that in May 2021 while the defacto complainant, 16 year old boy was travelling on the pillion of the motor cycle rided by the petitioner and reached at Panachira, he touched his penis and the same was repeated two-three times and thereby accused committed the offence punishable under Section 7 r/w 8 and Section 9(1) r/w 10 of the POCSO Act.

(3.) The Sub Inspector of police, Payyannur has filed a report. Heard both sides.