LAWS(KER)-2018-11-231

GOPALAN Vs. STATE OF KERALA

Decided On November 28, 2018
GOPALAN Appellant
V/S
STATE OF KERALA Respondents

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.597 of 2018 registered at the Ottapalam Police Station under Sections 7 and 8 of the Protection of Children from Sexual Offences Act, 2012.

(3.) A 15 year old child studying in the 10 th standard is the victim in the subject crime. The applicant used to take Karate classes for the child. While she was in the VII standard, she was allegedly taken to the training institute by the applicant and was subjected to sexual assault. This was repeated on another occasion as well. The child states that she did not disclose the incident to any person as she was afraid of the consequences. When the applicant started pressurizing the child to go to the training center, she divulged the same to the Head Master, who, in turn, alerted the police.