CHANDRAN K.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sole accused in crime No.182 of 2019 Vadakkekara Police Station (which is the subject matter of B.A No.2945/2019) as well as Crime No.184 of 2019 of the same Police Station (which is the subject matter of B.A No.2953/2019) and Crime No.183 of 2019 of the same Police Station (which is the subject matter of B.A.No. 2955/2019).

(2.) The offences registered against the petitioner in Crime No.182 of 2019, in relation to B.A.No.2945/2019 are those under Secs.10, 9(l), 9(m) of the Protection of Children from Sexual Offences (POCSO) Act and Secs.354A(1)(i) and 509 of the IPC. The offences alleged against the petitioner in Crime No.184 of 2019, in relation to B.A.No.2953/2019 are those under Secs.10 and 9(l) of the Protection of Children from Sexual Offences (POCSO) Act 2012 and Secs.354A(i)(i) and 509 of IPC. Offences alleged against the petitioner in relation to Crime No.183 of 2019, in relation to B.A No.2955/2019, are those under Secs.10, 9(l) of Protection of Children from Sexual Offences (POCSO) Act 2012 and Secs.354 A(1)(i) and 509 of the IPC.

(3.) The brief of the allegations in relation to B.A.No.2953/2019 is that the petitioner had sexually abused the minor victim girl of 13 years, while she was studying in 7 th Std. and that when the victim had gone to his shop for purchasing articles as requested by her parents, the accused, the shop keeper called her near him and then had caught her chest and she had to shrugg off and run away and such conduct was repeated by him on two other occasions. The above said crime has disclosed about year after the date of incident.