JITHIN.P Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in S.C.No.547 of 2021 on the file of the Sessions Court, Thalassery and S.C.No.595 of 2021 on the file of the Additional District and Sessions Court-I, Thalassery.

(2.) In S.C.No.595 of 2021, the petitioner faces charges under Ss. 450 and 376(2)(n) of IPC, Sec. 4 r/w Sec. 3(a), Sec. 6 r/w Sec. 5(l), Sec. 12 r/w Ss. 11(iv), 11(v) and 11(vi) of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act), Sec. 67-B of the Information Technology Act, 2000 and Ss. 3(1)(w)(i) & 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act,1989 (SC/ST (POA) Act).

(3.) In S.C. No. 547 of 2021, he faces charges under Sec. 305 of IPC and Sec. 3(2)(v) of the SC/ST (POA) Act.