RAJKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in C.P No.23/2013 on the file of the Judicial First Class Magistrate Court, Kolencherry. The above case is chargesheeted against the petitioner alleging offences punishable under Sections 23 and 26 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (for short 'the JJ Act').

(2.) The prosecution case is that on 17.10.2011 at about 5.40 pm, charge witness No.1, the Sub Inspector of Police, Ambalamedu Police Station while on patrolling duty found charge witness No.2 Saravanan, aged 16 years near Eathikkara, Kappela. When the child was questioned, he deposed that from June onwards, the petitioner kept minor Saravanan for the purpose of hazardous employment at his shop No.II/235 of Thiruvaniyoor Grama Panchayath and assaulted him. So the accused is alleged to have committed offences punishable under Sections 23 and 26 of the JJ Act.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.