SIRAJUDEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the sole accused in crime No.853/2021 of Chavakkad police station, Thrissur, which is registered for the offences punishable under Sections 363 and 377 IPC and Sections 4 r/w 3, 6 r/w 5 and 12 r/w 11 of POCSO Act.

(2.) It is alleged that petitioner subjected the defacto complainant/minor boy to unnatural sex at his chicken shop and also at the house of the petitioner at Muthammavu on several days during the period April, 2019 to May, 2021 and thereby committed the offence aforementioned.

(3.) The petitioner was arrested on 24.06.2021 and since then he is in judicial custody.