XXX Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 1st accused in Crime No.351/2021 of Mankada Police Station, Malappuram District alleging commission of offences under under Ss. 363 of the Indian Penal Code and Section 8 read with Section 7, 11 (i) (iii) of the Protection of Children from Sexual Offences Act.

(2.) The allegation against the petitioner is that he took the victim boy, aged 14 years on his scooter to a secured place and tried to remove his trouser and touched on his genital area. It is also alleged that the petitioner had shown some pornographic material to the victim boy.

(3.) The learned counsel for the petitioner submits that the petitioner has been in custody from 05-11-2021 and further detention of the petitioner is not necessary for the purpose of investigation into the matter. It is submitted that the petitioner is absolutely innocent in the matter and the allegations have been raised on the basis of some misunderstanding.