PRAVEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The Petitioner is the accused in Crime No.112/2022 of Ambalavayal Police Station, Wayanad District alleging commission of offences under under Ss. 363 and 354 D of the Indian Penal Code and under Ss. 7 r/w 8 and 11 r/w 12 of the Protection of Children from Sexual Offences (POCSO) Act, 2012 along with Sec. 77 of the Juvenile Justice (Care and Protection of Children) Act.

(3.) The allegation against the petitioner is that the petitioner kidnaped the minor victim from the lawful custody of her parents and took her to a place named Kaduvakuzhy and committed sexual assualt on her by hugging and kissing her. There is also an allegation that the petitioner forced the minor victim to consume beer at the house of the victim.