JAYASEELAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code (Cr.P.C.) was heard through Video Conference.

(2.) The petitioner is the accused in Crime No.499/2021 of Malayinkeezhu Police Station. The above case is registered against the petitioner alleging offence punishable under Section 354 of the Indian Penal Code. The offences punishable under Section 7 and 8 of the POCSO Act is also alleged.

(3.) The prosecution case is that in the after noon of 15.10.2020, the victim was alone at home. According to the prosecution, the petitioner came to the home enquring the mother of the victim and sat near the victim. Then the petitioner was massaged her right thigh and caught hold her private parts beneath her dress. When the victim objected, the petitioner left the place.