SREENIVASAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Heard Sri.S.Shanavas Khan, learned counsel appearing for the petitioner and Sri.S.Sajju, learned Public Prosecutor appearing for respondent-State of Kerala.

(3.) The petitioner herein has been arrayed as the sole accused in the instant Crime No.30/2015 of Mannancherry Police Station, Alappuzha Police Station which has been initially registered for the offences punishable under Secs.354A(v) of the IPC, Sec.23 of the Juvenile Justice (Care and Protection of Children) Act, 2015 and Secs. 7 r/w 8 of the Protection of Children from Sexual Offences Act, 2012. The police after investigation has filed the final report/charge sheet in this case which later led to the pendency of the sessions case SC No.728/2015 on the file of the 1st Addl.Sessions Court notified to deal with POCSO cases, Alappuzha.