X 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.585/2021 of Muvattupuzha Police Station. The above case is registered against the petitioner alleging offences punishable under Secs. 3 and 4 of the POCSO Act.

(3.) The prosecution case is that the petitioner took a minor girl aged 171/2 years to a hotel at Athirappally. It is alleged that the petitioner kissed on cheek of the defacto complainant and touched on her right breast and had sexual intercourse. Hence, it is alleged that the accused committed the abovesaid offences.