GOPAKUMAR N.A. Vs. STATE OF KERALA

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.47 of 2020 of the Chelakkara Police Station, Thrissur District registered under Section 354 IPC, Section 10 r/w 9(c)(e)(f)(k)(m) of the Protection of Children from Sexual Offences Act and Section 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015.