LAWS(KER)-2022-5-3

NATARAJAN Vs. STATE OF KERALA

Decided On May 04, 2022
NATARAJAN Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This Bail Application is filed under Sec. 439 of Criminal Procedure Code.

(2.) Petitioner is the accused in Crime No.255 of 2022 of Town South Police Station, Palakkad. The above case is registered alleging offences punishable under the Indian Penal Code offences and also under Sec. 8 read with 7 of the POCSO Act. Petitioner was arrested on 27/3/2022 and he is in custody.

(3.) The prosecution case is that on 27/3/2022 at 4 pm when the survivor was on her way back from school, she went to the shop run by the accused. It is alleged that the accused who is in his sixties subjected the survivor to sexual assault by touching the vagina over her bottom with sexual intend and also alleging that the accused asked the survivor to remove her face mask and showed thumps up sign. Hence it is alleged that the accused committed the offence.