LABEEB Vs. STATE OF KERALA

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 in B.A.No. 3014 of 2020 is the 1st accused and the petitioners in B.A.No. 3022 of 2020 are the accused Nos. 2 and 3 in Crime No.63/2020 of Meppadi Police Station registered under Sections 376, 366 r/w Section 34 IPC and Sections 4 and 3(a) of the Protection of Children from Sexual Offences Act, 2012.