RADHAKRISHNAN @SHYAMSUNDAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 1st accused in S.C. No.217/2015 on the file of the Sessions Court, Manjeri. The above case is charge sheeted against the petitioner and another alleging offences punishable under Sections 21 and 23 of the Juvenile Justice (Care And Protection Of Children) Act (J.J. Act), 2000 and under Section 13 read with Section 24 of the Orphanages and Other Charitable Homes (Supervision and Control) Act, 1960, (for short 'the Act, 1960').

(2.) The prosecution case is that the petitioner, who is the 1st accused, is the President of Snehalayam Society and the 2nd accused is the Chairman of Oswal Orphanage and they are running their respective institutions without proper licenses and registration, required under the Act, 1960. It is alleged that the 2 nd accused committed offence under Sections 21 and 23 of the J.J. Act, also.

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