MOULALI Vs. STATE

JUDGEMENT

(1.) Heard Sri Sundarkar Amrut, learned counsel for the petitioner and Smt. Maya T.R., learned High Court Government Pleader for respondent No.1.

(2.) The present petition is filed under Sec. 439 of Cr.P.C., with the following prayer:

(3.) Petitioner is accused No.2 who has been chargesheeted along with accused No.1 for the offences punishable under Ss. 363, 343 , 376(2)(n), 376(3), 354(D) r/w Sec. 34 of IPC and Ss. 6 and 12 of the Protection of Children from Sexual Offences Act, 2012, (for short, hereinafter referred to as 'POCSO Act').