STATE OF KERALA Vs. MUNEER

JUDGEMENT

(1.) The prayer in the aforecaptioned Criminal Miscellaneous Case filed under Section 482 of the Code of Criminal Procedure (Cr.P.C.), is as follows:-

(2.) Heard Sri.Suman Chakravarthy, learned Public Prosecutor, appearing for the petitioner-State of Kerala and Sri.A.V.James, learned Advocate appearing for the respondent/accused.

(3.) The aforecaptioned petition has been filed by the State of Kerala to challenge the impugned Annexure-C order dated 29.07.2020, rendered by the First Additional Sessions Court (notified to deal with PoCSO cases), Kalpetta, on Crl.M.C. No.452/2020, whereby default bail has been granted to the accused (respondent herein) for his involvement in Crime No.186/2020 of Ambalavayal Police Station.