KADER Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail.

(2.) The petitioner is the accused in Crime No.849/2021 of Chavakkad Police Station, Thrissur District alleging commission of offences under Sections 363, 377 IPC and Sections 4(2)/3(a), 6(1)/5 (l), and 12 r/w. II (iv) of the Protection of Children from Sexual Offences Act, 2021 (POCSO Act).

(3.) The allegation against the petitioner is that he acquainted himself with the victim boy and, exploiting his poor financial condition, subjected him to sexual assault and thereby committed the offences alleged against him. Originally, one crime was registered against the petitioner and five others, who are all facing similar allegations in respect of the same victim. However, as on date, separate crimes have been registered against each of the accused as a result of which the petitioner is the sole accused in Crime N0. 849/2021 of Chavakkad Police Station, Thrissur District.