RIYAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the accused in Crime No.71/2007 of Valancherry Police Station for an offence punishable under Section 377 IPC, seeks anticipatory bail.

(2.) The petitioner aged 16 years is alleged to have committed the aforesaid offence against a ten year old boy. Even according to FIR, the petitioner is a juvenile and may not be arrested and kept in police lock up or in the prison.

(3.) Accordingly the petitioner shall surrender before the J.F.C.M, Tirur on 28.3.2007 at 11.00 a.m and that Court shall forward the petitioner along with the records to the juvenile Court, after directing the investigation formalities, if any. The application is disposed of as above.