THARUN THAMPI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. is filed under Sec. 482 of the Code of Criminal Procedure, 1973.

(2.) The petitioner seeks to defer the further proceedings in Crime No.2343/2023 of Kottayam East Police Station for a day, since the petitioner is ordered to appear before the Fast Track Special Court (POCSO), Kottayam, in another case on 12/3/2024.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.