COLONEL S. N. SWAMY Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been filed to quash all further proceedings in Crime No.649 of 2022 of Thrissur West Police Station.

(2.) The offence is alleged under Sec. 7 read with Ss. 8, 9(1) and 9(p) read with Sec. 10 of the POCSO Act.

(3.) Heard Sri. Hariraj Madhav, the learned counsel for the petitioner and Smt. T.V. Neema, the learned Senior Public Prosecutor for the State.