SELVARAJ, C/O THANKAM Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is an accused in Crime No.98/2025 of Vellarada Police Station, Thiruvananthapuram. The above case is registered against the petitioner alleging offences punishable under Sec. 354A(1)(i) of IPC and Ss. 8 r/w 7, 10 r/w 9(n)(p) of the POCSO Act.

(3.) The victim is a minor girl aged 14 years and she is studying in the 10th standard. The accused is the grandfather of the victim. The accused is a rubber tapper. The prosecution allegation is that on 2/2/2024, while the victim was sleeping in the house of the accused, with sexual intent, he patted on her private parts through her dress. Hence, it is alleged that the accused committed the offence.