LAIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Revision Petition has been filed, challenging the order in Crl.M.P.No.724/2021 in S.C.No.460/2018, dtd. 25/3/2021 on the files of the Special Court for the POCSO offences, Alappuzha.

(2.) Heard the learned counsel for the revision petitioner as well as the learned Public Prosecutor.

(3.) In this matter, the discharge petition filed by the 3rd accused was dismissed, as per Annexure B order, impugned herein and on perusal of the order, the same appears to be a cryptic and non-speaking order. The order is extracted as under: