MUSAFIR Vs. S.H.O.

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 accused in Crime No.8 of 2019 of the Kalpeni Police Station, Lakshadweep registered on 4.7.2019 under Sections 4 r/w. Section 3(a) of the Protection of Children from Sexual Offences Act, 2012 and Section 376 of the IPC.