ADARSH Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications are filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita.

(2.) These bail applications are filed by the accused in Crime No. 163/2025 and Crime No. 167/2025 of Adoor Police Station. The victim in these cases are one and the same. Crime No. 163/2025 is registered alleging offences punishable under Secs. 354A(1)(i),354D, 366, 376(1) of IPC and Secs. 8 r/w 7, 12 r/w 11(iv), 4(1) r/w 3(a) of the Protection of Children from Sexual Offences (POCSO) Act, 2012 and Sec. 84 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short 'JJ Act').

(3.) The prosecution case in Crime No. 163/2025 of Adoor Police Station is that the survivor is a minor female studying in plus to course at Adoor Boys Higher Secondary school. She fell in love with the accused. The accused maintained close contact with the survivor over telephone. It is alleged that during the year 2024, in connection with the festival of Thrichethamangalam temple, the accused enticed the survivor from the parental custody to go with him and the victim was sexually abused.