PRASANNAKUMAR Vs. STATION HOUSE OFFICER, MAVELIKKARA POLICE STATION

JUDGEMENT

(1.) This application is under section 438 of the Crimial P.C., 1973.

(2.) The minor daughter of the applicant has ventured to level serious allegations of sexual abuse against the applicant, who is an ex service man. Her complaint dated 19.7.2018 was recorded by the police officer and based on the same, Crime No.1993 of 2018 of the Mavelikara Police Station has been registered under Sec. 9(n) r/w section 10 of the Protection of Children from Sexual Offences Act, 2012 and Sections 354(A) and 506 r/w Sec. 34 of the IPC.

(3.) The specific case of the applicant is that the allegations are frivolous and levelled at the instance of his divorced wife.