VICTIM Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the above Writ Petition (Civil) are as follows:-

(2.) Heard Sri. J. Julian Xavier, learned counsel appearing for the petitioner/victim, Sri. Saigi Jacob Palatty, learned Public Prosecutor appearing for respondents 1 and 2, Sri. Sharan Shahier, learned counsel appearing for the contesting respondent No.3 (A1) and Sri. Adithya Rajeev, learned counsel appearing for contesting respondent No.4 (A2).

(3.) The petitioner is the lady victim in Ext.P1. Ext.P1 is the F.I.R in Crime No.645 of 2019 registered on 08.08.2019 by the Kozhikode Medical College Police Station in which the contesting respondents 3 and 4 have been arrayed as accused Nos.1 and 2 therein, for the offences punishable under Sections 376 , 384 and 506 of the I.P.C. The police after investigation has now filed Ext.P3 final report/charge sheet in the abovesaid crime which is now pending as C.P No.45 of 2019 on the file of the Judicial First Class Magistrate Court, Kunnamangalam, Kozhikode District. Learned counsel for the petitioner would further states that thereafter the case has been committed the Sessions Court and was taken cognisances of the case and the matter is pending in Sessions Court as S.C No.381 of 2020 on the file of the First Additional Sessions Court notified to the POCSO cases, Kozhikode.