NITHINRAM R S Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in this Crl.M.C are as follows;

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) The petitioner is the accused in Crime No.336/2023 of Chirayankeezhu Police Station. The offences alleged are punishable under Ss. 450, 376(2)(n), 361 r/w Sec. 363, 342, 354-A (1)(i) of IPC and Sec. 5(I) r/w Sec. 6, Sec. 7 r/w Sec. 8 of the Protection of Children from Sexual Offences Act,2012.