MR. A Vs. SUB INSPECTOR OF POLICE, ALOOR

JUDGEMENT

(1.) This is an application for anticipatory bail filed by a child in conflict with law.

(2.) The applicant herein is a minor boy aged 16 years. He finds himself arrayed as 2nd accused in Crime No.558 of 2018 of Aloor Police Station registered under Section 376(1) of the Indian Penal Code, 1860 Section 6 read with Section 5(1) of the Protection of Children from Sexual Offences Act, 2012 and section 67(B) of the Information Technology Act, 2000.

(3.) The 1st accused is alleged to have made acquaintance with the minor victim. He started chatting with her through facebook and on 04.08.2018, he is alleged to have trespassed into the residential home of the child and subjected her to penetrative sexual assault. This was repeated on 20.08.2018 and 23.08.2018. According to the prosecution, the entire acts were allegedly videotaped using the mobile phone of the applicant. The mobile phone was later handed over to the applicant herein who in turn is alleged to have circulated the same through social media.