XXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C is filed seeking the following relief:-

(2.) The petitioner is the accused in L.P.No.10/2023 in SC No.1041/2022 on the file of the Fast Track Special Court, Karunagapally.

(3.) The offences alleged against the petitioner are punishable under Ss. 450, 342, 354-A(1)(i), 354-B, 376(2) (f), 376(3) of IPC, Sec. 4(2) r/w Sec. 3(a), Sec. 6 r/w Ss. 5(n), 5(p), Sec. 8 r/w Sec. 7, Sec. 10 r/w Ss. 9(n), 9(p) of the Protection of Children from Sexual Offences Act 2012 and Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015.