ELSAMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in this Original Petition (Crl.) are as follows:

(2.) The petitioner is the defacto complainant in Crime No.1938/2017 of Thodupuzha Police Station. The above crime was registered against six persons. One among them is a Child in Conflict with Law.

(3.) The proceedings against the Child in Conflict with Law are pending before the Juvenile Justice Board, Thodupuzha.