(1.) THE petitioner is the sole accused in Crime No.2013 of 2013 of Parippally Police Station, who is alleged to have been committed offence punishable under Sections 452, 354 of the Indian Penal Code.
(2.) THE allegation against the petitioner is that on 21.03.2013 at about 10:45 p.m., while the defacto complainant was about to go to sleep, she heard a murmur below the cot and she opened the door to sought the help of others. The neighbours came to the place and they had found that it was the petitioner who was below the cot.
(3.) THE learned Public Prosecutor opposed the petition and pointed out that he had caught red handed and there can be no complaint that he as falsely implicated.