MOHAMMED HANEEFA Vs. UNION TERRITORY OF LAKSHADWEEP

JUDGEMENT

(1.) The respondents are the accused in Crime No. 2 of 2017 of Chetlat Police Station registered for the offences under Sections 4,6,8 and 10 of the Protection of Children from Sexual Offences Act, 2012 (for short " the POCSO Act") Section 376D read with Section 34 IPC.

(2.) The prosecution allegation is that the respondents committed penetrative sexual assault on the daughter of the de facto complainant aged 16 years at the house of the victim on so many occasions. The respondents were subsequently arrested. They were released on bail by the Assistant Sessions Court, Union Territory of Lakshadweep, Amini Island, as per Annexure - VIII order dated 21-3-2017 in Crl.M.P. No. 19/2017.

(3.) The petitioner filed this Crl. M.C. praying for cancellation of bail granted to the respondents as per Annexure -VIII order.