BHASKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein has been arrayed as the sole accused in the instant Crime No.1026/2019 of Kunnikode Police Station, Kollam, which has been registered for offence under Sec.11(ii) of the Protection of Children from Sexual Offence (POCSO) Act, 2012, which is punishable under Sec.12 of the said Act.

(2.) The prosecution case in short is that the petitioner aged 65 years is living in the immediate neighbourhood of the minor victim girl aged 4 years and that on 11.07.2019 at about 4.30 p.m., in the road near to the house of the complainant (who is the father of the minor victim girl), the petitioner had called the minor victim girl near him and then had exhibited his private parts to her and that on seeing this, a neighbour had immediately rushed and had taken away the little girl in her house and thereafter, the petitioner came to the house and when the minor victim girl was watching the television, had again exhibited her private parts to her, etc.

(3.) Learned counsel for the petitioner would point 0ut that the abovesaid allegations are false and baseless and that the allegations have been motivated on account of inimical relationship between the petitioner and the de facto complainant, who are neighbours.