MONSON M.C. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner who is the accused in S.C.No.1318/2021 on the file of the Additional District and Sessions Court, Ernakulam, seeks a direction to the 2nd respondent to permit his lawyers to consult him in connection with the trial of the case. The offences alleged against the petitioner are punishable under Ss. 370(1)(a), 342, 354(A)(1)(iii)(2), 376(3), 376(2)(n), 376(2)(f), 313, 506(i) of IPC, Sec. 5(p) (l)(j)(ii) r/w Sec. 10 and Sec. 11 r/w Sec. 12 of the Protection of Children from Sexual offences Act, 2012.

(2.) The Court below is proceeding with the trial of the case. It is submitted that the matter stands posted for the defence evidence. The petitioner is now detained in the High Security Jail in Viyyur.

(3.) Respondent No.2, the Superintendent of High Security Prison, Viyoor, is directed to permit the lawyers of the petitioner to interact with him in connection with S.C.No.1318/2021 for two days between 3/2/2023 and 6/2/2023 for a time period of four hours per day. The Jail Superintendent shall provide seating arrangements to the lawyers in a convenient place.