ROOPESHA Vs. STATE BY DHARMASTALA POLICE STATION

JUDGEMENT

(1.) The petitioners/accused 1 and 2 are before this Court calling in question registration of a crime in Crime No.7 of 2024 registered by the Dharmasthala Police for offences punishable under Ss. 305, 506, 354D, 509 r/w 34 of the IPC, Sec. 12 of the Protection of Children from Sexual Offences Act, 2012 and Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015.

(2.) Shorn of unnecessary details, facts in brief, germane are as follows:-

(3.) Heard Sri Ashwin Joyston Kutinha, learned counsel appearing for the petitioners and Sri B N Jagadeesh, learned Additional Special Public Prosecutor appearing for respondent No.1.