NASEER Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is the sole accused in C.P. No. 88/2013 on the file of the Judicial First Class Magistrate Court -II, Kottarakkara. The allegation against him is that he had carnal intercourse with four minor boys against the order of nature and thus committed the offences under Sections 377 IPC and Sections 8 and 12 of the Protection of Children from Sexual Offenders Act. It is submitted that the matter has been settled and the proceedings in the committal proceedings may be quashed.

(2.) HEARD the learned counsel for the petitioner, respondents 2 to 5 and the learned Public Prosecutor.

(3.) THE offences are not compoundable. In cases where the offences are not compoundable, this Court can exercise the power under Section 482 of Cr.P.C. in appropriate cases if public interest is not involved. So I shall examine whether any public interest is involved in this case.