MUHAMMED NISHAD @ NISHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Cr.P.C.

(2.) The applicant herein is the accused in Crime No.625 of 2018 registered at the Cheruplassery Police Station under Section 377 of the IPC and Sections 3(a) r/w. Sec.4, 9(1) and (m) r/w. Sec.10 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The victim in the instant case is a minor boy aged 11 years. The prosecution allegation is that sometime in the month of February, 2016, the applicant herein subjected the minor boy to sexual abuse.