ABDUL RAFEEKH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is accused of having committed the offences punishable under Ss.5 and 6 of the Protection of Children from Sexual Offences Act, 2012.

(2.) On going through the records available in the CD, the claim of the petitioner that he is totally innocent, cannot be countenanced. But, the fact remains that he has been in custody from 29.11.2012 onwards and a good part of the investigation must have been completed by now. So, it is felt that the continued custody of the petitioner is unnecessary.