ANANDU SUBASH Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure.

(2.) This application is taken up and heard through Videoconferencing.

(3.) The applicant herein is the sole accused in Crime No.310 of 2020 of the Chalakkudy Police Station registered under Sections 363 & 376 of the IPC and Sections 3, 4, 5 and 6 of the Protection of Children from Sexual Offenes Act, 2012. He was arrested in connection with the aforesaid crime on 3.4.2020 and remains in custody.