ARUN RAJ. S Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under section 438 of the Code of Criminal Procedure, 1973.

(2.) The applicant herein is the accused in Crime No.746 of 2018 of Kadakkal Police Station, registered under Sections 377 and 506 of the IPC and Sections 7, 8, 11(iii) and 12 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The victim in the instant case is a Plus One student. According to him, the applicant herein is his near relative. While he was in the 7th standard and thereafter, the victim used to go and stay with the applicant and they used to sleep together. During this period, the applicant used to show him pornographic materials and also used to touch his private parts. On occasions, the victim was forced to indulge in oral sex. A statement raising the above allegations as furnished to the Chairperson of the Child Welfare Committee on 13.04.2018 which led to the registration of the crime.