NARAYANA MENON Vs. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA AT ERNAKULAM

JUDGEMENT

(1.) This application is filed under section 438 of the Cr.P.C., 1973

(2.) The applicant herein is a Septuagenarian, who finds himself arrayed as the accused in Crime No.729 of 2018 registered at the Irinjalakuda Police Station under Sections 11 and 12 of the Protection of Children from Sexual Offences Act, 2012 and Section 509 of the IPC.

(3.) The de facto complainant is a minor girl. She resides adjacent to the house of the applicant herein. According to her, her father is working overseas. Specific allegation is that the applicant lifted his cloths and exhibited his private parts after inviting the attention of the girl.