VISHNU Vs. KERALA STATE

JUDGEMENT

(1.) The petitioner has been arrayed as the sole accused in crime No.641/2019 of East Kallada Police Station, Kollam which has been registered for offences punishable under Sections 451, 354 a(1), 354B, 511 of 376, 496 IPC and Sections 7 and 8 of the POCSO Act.

(2.) The prosecution case in short is that, the petitioner/accused aged 23 years, with the intention to sexually assault the minor victim girl aged 17 years, had promised to marry her and pretended love to her, in the month of March 2018 he had promised her at the temple ground that he will marry her and caught her hand put his hand on her shoulders and caught her breast and thereafter, on 11.05.2019 at about 11.30 a.m., he had gone to her house and knowing that she is alone there and then trespassed into her bed room and tried to remove her dress for sexually assaulting her etc. The petitioner was apprehended and arrested on 16.05.2019 and has been under judicial custody since then.

(3.) The learned counsel for the petitioner would point out that the above said allegations has been falsely foisted against him due to the animosity of the girl's father, who was not liking the love affair between his daughter and the petitioner and further that, his continued detention is no longer necessary as he has been under judicial custody for the last more than about a month. It is pleaded that the petitioner may be granted regular bail subject to any stringent condition that may be imposed by this Court.