SHAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Section 439 of the Code of Criminal Procedure.

(2.) Petitioner is the accused in Crime No.1957/2019 of Sooranadu police station, for the offences punishable under Sections 354(A)(i)(ii) and 509 of the Indian Penal Code and Section 8 r/w. 7, 10 r/w. 9(m), 9(n) and 12 r/w. 11(i) of the POCSO Act.

(3.) Prosecution allegation is that, on 19.11.2019, and many times before, petitioner had with sexual intent made amorous advance to the victims aged 6 and 10 years and made the children to touch his genitals and also he had touched the private parts of the children.