VISWANATHAN A. D. Vs. STATE OF KERALA

JUDGEMENT

(1.) Apprehending arrest in connection with Crime No.402 of 2021 of Poochakal police station registered for the offences punishable under Sections 354A (1)(i) of the Indian Penal Code, Section 7,8,9 f and 9p of Protection of Children from Sexual Offences Act, 2012 (for short POCSO Act) this petitioner has preferred this petition under Section 438 of the Code of Criminal Procedure.

(2.) The case of the prosecution in brief is as follows:

(3.) Heard the learned senior counsel for the petitioner, the learned counsel for the defacto complainant as well the learned Public Prosecutor.