MOOSA N. Vs. THE 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.100 of 2018 of the Kalikavu Police Station registered under Section 377 of the Indian Penal Code and under Sections 7 , 8 , 9 and 10 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The victim is a minor boy aged 17 years. According to him, in the month of December, 2017, the applicant herein took him in a bike to an isolated place and subjected him to unnatural sexual intercourse. He was paid some money thereafter. The same thing was repeated on yet another occasion as well. He also alleges that other than the applicant, two others had sexually abused him.