MANU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.858/2021 of Oachira Police Station, Kollam District alleging commission of offences under Sec. 341, 354, 354A and 506 (i) of the Indian Penal Code and Sec. 8 read with Sec. 7 of the Protection of Children from Sexual Offences Act.

(2.) The allegation against the petitioner is that while the minor victim girl was on her way for tuition on her bicycle, the petitioner stopped her and caught hold of her private parts and thereby committed the offences alleged against him.

(3.) The learned counsel for the petitioner submits that the petitioner is absolutely innocent in the matter and that the case has been registered only on the basis of some misunderstanding. It is submitted that the petitioner has no criminal antecedents and that his further detention in custody is not required for the purposes of investigation in the matter. It is submitted that the petitioner has completed 62 days in custody as on date, having been arrested on 02/11/2021.