SAFWAN P.N. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 by the accused in Crime No.82/2023 of Vanitha Police Station, Kannur, now pending as S.C.No.836/2023 on the files of the Additional Sessions Court-I, Thalassery and the prayer is as under;

(2.) Here the prosecution alleges commission of offences punishable under Ss. 363, 354A(1)(i) of the Indian Penal Code (for short 'IPC' hereinafter) as well as Ss. 7 and 8 of Protection of Children from Sexual Offences Act (for short 'POCSO Act' hereinafter).

(3.) Heard the learned counsel for the petitioner, the learned counsel appearing for the victim and the learned Public Prosecutor in detail. Perused the relevant records.