WILSON Vs. STATE OF KERALALABIC

JUDGEMENT

(1.) This petition is filed under Section 482 of the Cr.P.C.

(2.) The petitioner herein is the accused in Crime No.967 of 2013 of the Kothamangalam Police Station registered under Sections 7 and 8 of the Protection of Children from Sexual Offences Act, 2012 and Sections 23 and 34 of the of the Juvenile Justice (Care and Protection of Children) Act.

(3.) The de facto complainant in the instant case is a girl aged 17 years. The parents of the victim are not in good terms. According to the de facto complainant, the petitioner herein was the counsel appearing for her mother. On 25.05.2013, the victim along with her mother are alleged to have attended the proceedings in a court at Kothamangalam. After the proceedings were over, they had returned in the car of the petitioner. She alleges that the petitioner made sexually coloured remarks and touched her breasts. The mother of child, who was sitting in the back seat, is alleged to ignored the indiscretion of the petitioner. Stating these allegations, a complaint was lodged on 2.7.2013, based on which, the subject crime was registered.