MUJEEB Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sole accused in Crime No.50/2019 of Meppadi Police Station, Wayanad District, which has been registered for offences punishable under Secs.363, 367, 377 of the IPC & Sec.5(m) r/w Section 6 , Sec.7 r/w Section 8 and Sec.11(i)(iii) r/w Section 12 of the POCSO Act, 2012.

(2.) The brief of the prosecution case is that on 07.02.2019 at about 1p.m., the petitioner/accused had enticed and kidnapped the male victim boy aged 11 years from the road side, near a cycle shop and taken into his autorickshaw to Nedumbala and had shown him obscene pictures on his mobile phone and had constantly abused him by loosening his zip of his trousers and constantly holding and pressing his genitals, etc.

(3.) Immediately thereafter, the minor boy had informed his parents about the incident, who, in turn had reported the same by giving First Information Statement to the Meppadi Police Station on the same day and the crime has been so registered at about 4.40p.m. The petitioner has been arrested on 10.02.2019 and has been in judicial custody since then.