VISWAMPARAM Vs. STATE

JUDGEMENT

(1.) This appeal has been filed challenging the order passed by the learned Sessions Fast Track, Mahila Court, Kanyakumari District at Nagercoil in Crl.M.P.No.278 of 2018 dated 19.03.2018 refusing to enlarge the petitioner on bail in Crime No.4 of 2018. The respondent registered a case against the petitioner for the offence under Sections 7, 8, 9(i), 9(l), 9(m), 9(p), 10, 11(1), 12, 17 of POSCO Act, 2012 and Section 323 of I.P.C.

(2.) The case of the prosecution is that on 04.12018 at about 4.00 p.m., the petitioner/ A1 had assaulted the minor boy who is studying in 7th standard with ladle and caused injury on his forefeet. The petitioner is working as a cook in Kulithalai Government Boys Hostel and after his work from 01.01.2018 onwards, the petitioner used to go to the boys room after 8.30 p.m., and used to misbehave with the 7th standard boy Aravinth.

(3.) On the side of the petitioner, it is stated that two cases are instituted on the basis of the same occurrence against this accused. One of such complaint is given by the Additional Hostel Warden, who is in-charge of the Kulithalai Government Hostel for the students and based on that a case has been registered in Crime No.4 of 2018 and one more case is registered against the petitioner in Crime No.7 of 2018 based on the complaint given by the Social Welfare officer.