JOHNY P.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Cr.P.C.

(2.) The applicant herein is the accused in Crime No.1145 of 2018 registered at the Njarakkal Police Station, under Section 8 of the Protection of Children from Sexual Offences Act, 2012.

(3.) On 27.7.2018, at about 4.30 p.m., while the de facto complainant, a girl aged 13 years, and her younger sister were returning back from school, they had occasion to meet the applicant and his wife. While the wife of the applicant was talking to another lady, the children went along with the applicant to his house to play with his pet dog. It is alleged that when they entered the compound of the house of the applicant, he touched the shoulder of the elder child and tried to insert his hands inside her school uniform. She pushed off his hands and left the house. Stating these allegations, information was lodged and a Crime was registered.