REMEES RAJ 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 petitioner herein is the 1 st accused in Crime No.52 of 2020 of Pariyaram Medical College Police Station registered under Sections u/s 354(A) (1)(i), 354(B), 376(2)(n) 370 (i) (vi), 370(3)(4)(6) r/w 34 IPC & Sec 3(a)(b) r/w 4, 5(l) r/w 6, 9(l) r/w 10, 16 r/w 17 of POCSO Act, 2012.