STATE OF KERALA Vs. SAFARSHA

JUDGEMENT

(1.) This is an application filed under Section 482 read with Section 439(2) of the Criminal Procedure Code to recall the order dated 12.5.2020 in B.A.No.2449 of 2020. When this matter came up on 1.6.2020, this Court passed a detailed interim order which is extracted herein below:

(2.) The above order was passed by this Court on 12.05.2020 releasing the accused in Crime No.23 of 2020 of the Ernakulam Central Police Station.

(3.) The case was registered against the accused under Sections 364, 366A, 376, 370 and 302 of the Indian Penal Code and Sections 5,6,7 of the Protection of Children from Sexual Offences Act. The petitioner was arrested on 08.01.2020 and he was in custody.