(1.) The petitioner herein has been arrayed as the sole accused in the instant Crime No.191/2019 of Melparamba Police Station, which has been registered for offences punishable under Sec.354 of the IPC and Secs.11(i) and 12 of the POCSO Act
(2.) The prosecution case in short is that, on 28.8.2019 at about 12.45 pm, the petitioner accused aged 38 years, with the intention to outrage the modesty of minor victim girl aged 13 years, had lowered his burmuda, so as to expose his nudity to the girl. The petitioner was arrested on 31.8.2019 and has been under judicial custody since then.
(3.) Sri.T.G.Rajendran, learned counsel for the petitioner would submit that the abovesaid allegations are false and fabricated, and further that, the said allegations have been made presumably out of misunderstandings, and that even going by the nature of the allegations, no allegations of sexual assault or B.A. No. 6825 of 2019 penetrative sexual assault are raised against the petitioner, and that his continued detention is not necessary, and that this Court may order to release him on regular bail subject to conditions.