PRADEESH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant herein is the accused in Crime No.919 of 2018 of the Marayamuttom Police Station registered under Sections 451, 354, 354D of the Penal Code and sections 7 and 8 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The victim is a girl aged 16 years. In her statement, which was lodged before the Police on 28.09.2018, she would allege that one person used to knock on the window of her room late in the night. Alleging that it was the applicant, who used to cause her disturbance and on one occasion caught her hand through the window, a complaint was lodged and the instant crime was registered.