GEORGE Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner herein is the accused in S.C.No.251 of 2019 on the file of the 1st Additional Sessions Judge, Thodupuzha. He faces indictment for having committed offence punishable under Sections 366A and 376 of the Indian Penal Code and Section 3(a) r/w Sections 4 , 5(l) and 6 of the Protection of Children from the Sexual Offences Act, 2012.

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