UNNIKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023.

(2.) Petitioner is the accused in Crime No.1065 of 2024 of Mannarkkad Police Station. The above case is registered against the petitioner alleging offences punishable under Ss. 332(b) of Bharatiya Nyaya Sanhita and Sec. 3(d), 4, 7 and 8 of POCSO Act.

(3.) The prosecution case is that, on 22/9/2024 at 3 pm, the petitioner, who is the Tuition Teacher of the victim, committed sexual assault on the victim, who is a minor boy aged 15 years.