BINU Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 528 of the Bhartiya Nagarik Suraksha Sanhita, 2023 to call for the records, which led to passing of Annexure-A7 order, dtd. 20/7/2024 in C.M.P. No.442/2024 in S.C.No.195/2019 of the Court of the Fat Track Special Judge, Varkala and set aside the same by allowing CMP.

(2.) Petitioner is the sole accused in S.C.No.195/2019 on the files of Special Court for trial of offences under the Protection of Children from Sexual Offences Act, ('POCSO Act' for short hereafter)Varkala.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor in detail. I have perused the materials placed along with this petition with particular reference to Annexure-A5, the Copy of 311 petition (CMP No.442 of 2024) and Annexure -A7 order thereof.