P.R.JAYASEELAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 1st accused in Crime No.903/2022 of Chittur Police Station, Palakkad District. The aforesaid crime was registered based on a complaint submitted by a minor boy, aged 14 years, on 2/11/2022 and the offences alleged against the petitioner and other accused are under Sec. 7,8,9f and 10 of the Protection of Children from Sexual Offences Act(POSCO Act) and under Sec. 323 r/w. Sec. 34 of the Indian Penal Code (IPC).

(2.) The prosecution case is as follows: The petitioner is a school teacher, and the Survivor is the student in the said school. It is the allegation in the complaint submitted by the Survivor that during the second week of June, 2022 and on 27/9/2022, the petitioner with sexual intention, inserted his hands through the dress of the victim and pinched his nipples. It is also alleged that, on another occasion, the petitioner caressed his head using his fingers. It is the further allegation against the petitioner that some students studying in the same school manhandled by him. The crime was registered in such circumstances, and as the petitioner apprehends arrest as part of the investigation of the said case, this Bail Application is submitted.

(3.) Heard Sri.M.Sasindran, the learned counsel for the petitioner, Smt.Seetha S., the learned Public Prosecutor for the State and Sri.Sunny Xavier, the learned counsel appearing for the defacto complainant.