LAWS(KER)-2024-7-137

JACKSON P.V. Vs. STATE OF KERALA

Decided On July 01, 2024
Jackson P.V. Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This is a petition filed by the petitioner, who is the sole accused in Crime No.130 of 2023 of Narakkal Police Station, which is now pending as S.C. No.1357/2023 on the files of the Fast Track Special Court, North Paravur, under Sec. 482 of the Code of Criminal Procedure.

(2.) In this matter, the petitioner impugns order dtd. 19/1/2024 in Crl.M.P. No.15/2024 in S.C.No.1357/2023 on the files of the Fast Track Special Court, North Paravur for trial of offences under the Protection of Children from Sexual Offences Act ('POCSO Act' for short hereinafter).

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