ABDUL JAMAL E. V. Vs. STATE OF KERALA

JUDGEMENT

(1.) Apprehending arrest in connection with Crime No.161 of 2021 of Tirur Police Station, Malappura District registered for the offences punishable under Sections 12 r/w 11(iv)(v) & (vi) of the POCSO Act the petitioner has moved this application under Section 438 of Cr.P.C.

(2.) The prosecution case is that the accused had trespassed into the residential house of the defacto complainant on 26.02.2021 at about 02.00 am and handed over a mobile phone to the defacto complainant and used to sent messages to her frequently with sexual intent.

(3.) The learned counsel for the petitioner has submitted that he has not committed any offence as alleged. In fact, he was love with the defacto complainant and have the intention to marry her on attaining majority. But he has been falsely implicated in the case at the instigation of the relatives of the defacto complainant.