HARIS M.P Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in the afore captioned Criminal Miscellaneous Case filed under Sec.482 of the Cr.PC is as follows:

(2.) Heard Sri.Mathew Kuriakose, learned counsel appearing for the petitioner (sole accused), Sri.B.Jayasurya, learned Public Prosecutor appearing for R1 State of Kerala and Sri.J.Krishna Kumar (Adoor), learned counsel appearing for R2 (victim girl).

(3.) The petitioner herein has been arrayed as the sole accused in the instant FIR in crime No.690/2019 of Kakkoor Police Station, Kozhikode District, which has registered for offences punishable under Sec.354 of IPC and Sec.10 read with Sec.9(f) of the Protection of Children from Sexual Offences (POCSO) Act, 2012, on the basis of the First Information Statement given by the 2 nd respondent minor victim girl on 24-12-2019 in respect of the alleged incidents said to have happened on 09-12-2019 at 12.00 noon. The Police after investigation has filed impugned Anx.A Final Report/Charge sheet in the said Crime No.690/2019 of Kakkoor Police Station, which has now led to the pendency of Sessions Case S.C No.700/2020 on the file of the First Additional Sessions Court, notified to deal with POCSO cases, Kozhikode.