SAFRIN N.K. 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.3/2022 on the file of the Fast Track Special Court, Pattambi.

(3.) The offences alleged against the petitioner are punishable under Ss. 354-A(1)(i) of IPC and Ss. 8 and 7 of the Protection of Children from Sexual Offences Act 2012