NEBU M THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) Petition filed under Section 438 Cr.P.C.

(2.) The petitioner is the accused in Crime No. 1328 of 2017 of Manarcaud Police Station, registered for the offences under Sections 9(l), 9(m) & 9(n) of POCSO Act. He is the paternal uncle of the victim. The allegation is that in 2014 and 2015 he sexually abused the victim, a girl aged 9 years. Learned counsel submits that the allegation is false and it was made with malicious intention.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.