RAMACHANDRA RAJA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein challenges the order in Crl.M.C.No.249/2018 by the Sessions Court, Thrissur by which the court below directed the petitioner herein to surrender before the investigating officer and to co-operate with the investigation in Crime No.98/2018 of the Valappad Police Station for offences punishable under section 12 read with section 11 of Protection of Children from Sexual Offences Act, 2012, section 3 (1) (w) (i) & (ii) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act 2015 and under sections 354(A) (iii) and 509 of the Indian Penal Code, in which he stand arrayed as the sole accused.

(2.) The crux of the prosecution allegation is that he had shown sexual videos to the daughter of the defacto complainant, aged 11 years and to her relative, aged 13 years. The incident allegedly took place in 2016. The bail application filed by him was dismissed by the court below, directing him to surrender before the investigating officer. He apprehends arrest and detention.

(3.) The learned counsel for the petitioner contended that the case set up is absolutely false and the crime was registered after much delay of almost two years. It was further contended that custodial interrogation of the petitioner herein is not warranted in the facts and circumstances of the case.