ABDUL ADHIL MOHAMMED K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, to quash all further proceedings pursuant to Annexure.A2 Final Report in S.C. No.1273/2023 on the files of the Additional District and Sessions Court (for trial of cases relating to Atrocities and Sexual Violence against Women and Children), Kozhikode. The petitioners herein are accused Nos.1 and 2 in the above case.

(2.) Heard the learned counsel for the petitioners, the learned counsel appearing for the defacto complainant and the learned Public Prosecutor.

(3.) In this matter, prosecution alleges commission of offences punishable under Ss. 363 read with 34 of IPC and Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act (hereinafter referred as 'JJ Act' for short).