HARI KUMAR.M.C Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 2nd accused in Crime No.266/2021 of Cherupuzha Police Station, Kannur District alleging commission of offences under Sections 363, 323 read with Section 34 of the Indian Penal Code read with Section 7 and 8 of the Protection of Children from Sexual Offences Act.

(2.) The allegation against the petitioner is that he along with other accused kidnapped the victim boy and molested him in a car belonging to the 1st accused. The victim boy is stated to be mentally retarded.

(3.) The learned counsel for the petitioner submits that the petitioner who is the Principal of Govt. School, Rayarom is absolutely innocent of the allegations levelled against him. It is submitted that the 1st accused had lent some money to the mother of the victim boy and the allegations are raised after the 1st accused demanded repayment of the money. It is also submitted that the petitioner has been in custody from 31-10-2021 and that further detention of the petitioner is not necessary for the purpose of investigation in this case.