VINEETH V. NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been filed to quash all further proceedings in S.C.No.224/2020 on the file of the Additional Sessions Court-I, Pathanamthitta (for short 'the court below') on the ground of settlement between the parties.

(2.) The offences alleged against the petitioner are punishable under Sec. 363 of the IPC and Sec. 8 r/w 7 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The petitioner is the accused. The 2nd respondent is the victim. The petitioner has now attained the age of 22 years and the victim has now attained the age of 19 years. Both of them have decided to marry and migrate to Canada. In these circumstances, the learned counsel for the petitioner made a request to give a direction to the court below to dispose of the case at the earliest so that they will be able to migrate to Canada without much delay.