XXX Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure, to quash all further proceedings in Annexure A1 FIR and Annexure A2 Final Report in S.C.No.311/2020 on the files of the Ist Additional Sessions Court, (Special Court for POCSO), Kollam, arose out of Crime No.197/2019 of Kollam East Police Station, Kollam District.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. I have perused the relevant records.

(3.) In this matter, the prosecution alleges commission of offences punishable under Ss. 366, 370, 496 and 376(2)(n) of the IPC and Ss. 4 r/w Sec. 3(a), 6 r/w Sec. 5(j)(ii), 5(l) and 12 r/w Sec. 11(iv) of Protection of Children from Sexual Offences Act (for short, 'the POCSO Act' hereinafter). The prosecution allegation is that, the accused herein fell in love with the de facto complainant and conducted a fake marriage and taken the de facto complainant to the house of the accused and committed sexual intercourse from 23/11/2018 to 28/1/2019. Thereafter, the de facto complainant became pregnant.