JOY V.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Section 438 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code').

(2.) The petitioner is the accused in the case registered as Crime No.592/2018 of the Nedupuzha Police Station under Sections 7 read with 8, 9(p) read with 10 and 11(iii) read with 12 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as 'the Act').

(3.) The petitioner claims to be a Psychologist. He had conducted psychological therapy to the victim girl, who is aged fourteen years. It is alleged that, during the months of May and June, 2018, while the petitioner conducted counselling sessions to the victim, he showed her video scenes with obscene contents and that he caught hold of her hand with sexual intent. It is also alleged that he gave the victim girl a stamp, depicting nude picture of a man and woman, and a letter through another girl, who was his patient.