RAKESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail

(2.) The petitioner is the sole accused in Crime No.360/2022 of Kuravilangadu Police Station, Kottayam District alleging commission of offences punishable under Ss. 354A(I)(III), 324, 506 of the Indian Penal Code and 12 r/w 11(iii) of Protection of Children from Sexual Offences Act.

(3.) The gist of the prosecution case is that the accused compelled the minor victim aged 13 years to see pornographic pictures on his mobile phone and when the victim objected to the same, the petitioner inflicted burn injuries on her left shoulder with a cigarette and thereby he committed the offences alleged against him.