MUNAVAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure (for short,' Cr.P.C.' hereinafter) to quash all further proceedings in Annexure A1 FIR in Crime No.1281/2020 of Chavakkad Police Station, Chavakkad, Thrissur Rural 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. 376 and 376(2)(n) of IPC as well as under Ss. 4 r/w Sec. 3(a), 6 r/w Sec. 5(l) and 8 r/w Sec. 7 of the Protection of Children from Sexual Offences Act (for short, 'the POCSO Act' hereinafter). The prosecution allegation is that, in between May 2018 and November 2019, the accused herein maintained a relationship with the de facto complainant through telephone and continued the relationship with promise of marriage and subjected her to repeated sexual intercourse. Accordingly, she became pregnant.