USMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in the aforecaptioned Criminal Miscellaneous case filed under Sec.482 of the Cr.P.C is as follows :

(2.) Heard Sri.S.Mohammed Al Rafi, learned counsel appearing for the petitioners (A1 & A2), Smt.M.N.Maya, learned Public Prosecutor appearing for the 1st respondent-State of Kerala and Sri.Ajith Krishnan, learned Advocate appearing for the contesting respondent No.2 (victim).

(3.) The petitioners herein have been arrayed as accused Nos.1 & 2 among the two accused in the impugned Annexure-A First Information Report in Crime No.1694/2015 of Malappuram Police Station, for offences punishable under Sec.377 of the Indian Penal Code, Sec.25 of the Juvenile Justice (Care & Protection of Children) Act and Sec.5(l) & Sec.6 of the Protection of Children from Sexual Offences (POCSO) Act, 2012.