SANTHOSH Vs. STATE OF KERLA

JUDGEMENT

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

(2.) Heard Sri.K. Mohanakannan, learned counsel appearing for the petitioner (accused), Sri.B. Jayasurya, learned Public Prosecutor appearing for R1-State of Kerala and Sri.Navaneeth D. Pai, learned counsel appearing for contesting respondent No.2 (lady de facto complainant).

(3.) The petitioner herein has been arrayed as the sole accused in the instant crime No.159 of 2019 of Kollengode Police Station, Palakkad District for offences punishable under Section 376(2)(n) of the IPC and Sections 3(1)(w)(i) and 3(2)(v) of Scheduled Castes /Scheduled Tribes (Prevention of Atrocities) Act, 1989 as amended in 2015, on the basis of the First Information Statement given by the 2 nd respondent (lady de facto complainant) on 06.04.2019 in respect of the alleged incidents which are said to have taken place for the period from July 2012 to February 2019. The Police after investigation have filed the impugned Annexure A1 final report/ charge sheet in the abovesaid crime No.159 of 2019 of Kollengode Police Station for the abovesaid offences, which is now pending as SC No.783 of 2019 on the files of Special Court for SC/ST (POA Act) cases, Mannarkkad, Palakkad District.