MOOSA KUNNUGOTHI Vs. ADMINISTRATOR

JUDGEMENT

(1.) These applications are filed under Section 439 of the Code of Criminal Procedure.

(2.) These applications are taken up and heard through Videoconferencing.

(3.) The petitioner herein is the accused in C.C.No. 1 of 2017 and 6 of 2016 pending on the files of the Sessions Court, Kavaratti, Union Territory of Lakshadweep. In these cases, he stands chargesheeted for having committed offence punishable under Sections 4 , 6 , 8 , 10 , 12 and 21 of the Protection of Children from Sexual Offences Act, 2012 and Sections 109 , 376(2)(1) , 377 and 506(ii) of the Indian Penal Code. The 2nd accused in both the Crimes is the wife of the petitioner herein. The aforesaid cases have arisen from Crime No.9 of 2016 and Crime No.13 of 2016 of the Minicoy Police Station.