ANSARUDEEN 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 2nd accused in Crime No.1370 of 2018 of the Kadakkal Police Station. In the aforesaid Crime, he is accused of having committed offence punishable under Sections 341, 506 r/w Sec. 34 Penal Code and sections 11(i) and 12 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The victim is a girl aged 16 years. The accused Nos. 1 and 2 in the FIR are Thoufeek and Saidali respectively, who are previously known to the victim. On 24.7.2018, the aforesaid accused are alleged to have come in a bike and the 1st accused is alleged to have made certain gestures at the victim with sexual intent. Stating these allegations, a complaint was lodged, based on which the subject Crime was registered.