IBRAHIM M.V. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in S.C.No.403/2023 on the file of the Additional Sessions Court-II, Kasaragod.

(3.) The offences alleged against the petitioner are punishable under Sec. 354 of IPC and Sec. 10 r/w Sec. 9(m) of the Protection of Children from Sexual Offences Act, 2012.