BILAL @ AHAMMED BILAL Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is the sole accused in Crime No. 1339 of 2013 of Hosdurg Police Station who is alleged to have committed the offences punishable under Sections 3 and 4 of the Protection of Children from Sexual Offences Act, 2012.

(2.) THE allegation against the petitioner is that he committed sexual assault on the victim aged only 12 years.

(3.) THE learned Public Prosecutor opposed the petition and pointed out that the offences are of such a serious nature and the petitioner deserves no leniency. It is also pointed out that the investigation is going on.