RAKESH M.R Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C has been filed challenging Annexure A order passed by the Fast Track Special Court, Palakkad (for short, 'the court below ') dismissing an application filed u/s 228(1)(a) of the Code of Criminal Procedure (for short, Cr.P.C').

(2.) The petitioner is the accused. A crime was registered by the Hemambika Nagar Police Station, Palakkad as Crime No.153/2019 against the petitioner alleging that he has committed offences punishable under Ss. 447, 354C, 509 of IPC and S.119(1)(b) of the Kerala Police Act and S.12 r/w 11(iv) of the Protection of Children from Sexual Offences Act (for short, the POCSO Act).

(3.) The allegation against the petitioner is that, on 17/4/2019 at 10.00 p.m, he trespassed into the property of CW2, peeped through the hole on the southern wall of the bathroom of the residential house of CW2 while CW1, a minor girl, was taking bath and he took visual images of CW1 in his mobile phone and thus committed the offences.