JIBIN JOSEPH Vs. UNION TERRITORY OF LAKSHADWEEP

JUDGEMENT

(1.) This Crl.M.C has been filed to quash Annexure V order dtd. 27/3/2021 passed by the Court of Sessions, Kozhikode (in-charge of District and Sessions Court, Kavaratti) (for short, the court below).

(2.) The petitioner is working as Additional Public Prosecutor and Additional Government Pleader at the District and Sessions Court, Kavaratti, Lakshadweep. The 2nd respondent is a practising lawyer at Kavaratti, Lakshadweep.

(3.) The 2nd respondent is representing the accused in SC No. 13/2019 on the file of the Special Court for Trial of POCSO cases, Kavaratti. The allegation in the said case is that the victim girl therein aged 16 years was kidnapped and sexually assaulted by the accused therein.