SHAJAHAN @ SHAJI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.1083 of 2021 of Kayamkulam Police Station, Alappuzha District, alleging commission of offences under Ss. 370(4), 370A(1), 363 and 377 of the Indian Penal Code and Sec. 4(2) read with Sec. 3(a), Sec. 6 read with Sec. 5(l)(m) (p), Sec. 10 read with Sec. 9(m)(p) and Sec. 12 read with Sec. 11(ii)(iv) of the POCSO Act and Sec. 84 of the Juvenile Justice (Care and Protection of Children) Act and Sec. 3(2)(v) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(3.) The allegation against the petitioner is that the petitioner sexually assaulted the victim boy and forced the victim boy (who is the son of his neighbour) to engage in unnatural sex with the petitioner. It is alleged that the victim boy is only 8 years old.