SHIVAJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.314 of 2022 of Chathannoor Police Station registered for the offences punishable under Ss. 354 and 354D of the Indian Penal Code 1860 and also under Sec. 8 r/w Sec.7 and Sec.12 r/w 11(iv) of the Protection of Children from Sexual Offences (POCSO) Act, 2012.

(3.) The prosecution case is that with an intention to outrage the modesty of the minor victim aged 16 years, petitioner contacted her through mobile phone and continuously tortured her through such calls. Thereafter, the victim attempted to commit suicide and thus, the petitioner committed the offences alleged against him.