SURESH KUMAR Vs. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA AND ANOTHER

JUDGEMENT

(1.) This petition is filed under section 439 of the Code of Criminal Procedure, 1973.

(2.) The petitioner herein is the accused in Crime No.1779 of 2017 of the Parassala Police Station, registered alleging offence punishable under Sections 354, 354(A)(i), (ii), (iv), 354(C) and 506(i) of the IPC and Sections 7 read with Section 8 and 9(l)(n) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The victim in the instant case is a 13 year old girl, who is none other than the daughter of the petitioner herein. Prosecution allegation is that during the period from January, 2017 till October, 2017, the petitioner on repeated occasions touched the breasts and intimate parts of the minor girl and also stealthily took her photographs during her private moments.