JONSY 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 applicant herein is the accused in Crime No.237 of 2020 Aryanadu Police Station registered under Sections 376 of IPC and Section 4 r/w 3(b), 6 r/w 5(l) of the Protection of Children from Sexual Offences Act, 2012.