ABDU RAHIMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure.

(2.) The applicant herein is the accused in Crime No.267 of 2018 registered at the Thirurangadi Police Station under Sections 354 and 354A(1) of the IPC and under Sections 9(m), 10 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The survivor is a child aged 15 years. According to the victim, her uncle is running a printing press. In the year 2014, she had occasion to go to the printing press where the applicant herein was working as an employee. It is alleged that the child was placed in the lap of the applicant herein and she was subjected to sexual abuse. A complaint was lodged before the Child Welfare Committee and the same was referred to the police, leading to the registration of the Crime.