VIJIKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has been arrayed as the sole accused in Crime No.1645/2019 of Thiruvananthapuram Medical College Police Station, which has been registered for offences punishable under Sections 7 and 8 of Protection of Children from Sexual Offences (POCSO) Act, 2012.

(2.) The prosecution case in short is that the petitioner/accused, aged 44 years is an autorickshaw driver and that on 11.6.2019 at about

(3.) 30 p.m while the minor victim boy, aged 11 years was standing infront of the Tempo Van in the place in question, the petitioner/accused had come out his autorickshaw towards the boy and had pulled the private part of the minor victim etc., and thereby committed the above said offences. 3. The learned counsel for the petitioner would point out that the above said allegations raised against the petitioner are false and baseless and that the petitioner, who is aged more than 44 years, is carrying on his avocation as an autorickshaw driver and that no such previous allegations have been raised as against the petitioner and that the above said allegations have been falsely foisted against the petitioner etc. The petitioner has been arrested on 18.6.2019 and has been under judicial custody since then.