PRAVEEN PRAKASH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure, to quash Annexure A1 FIR, Annexure A2 Final Report and all further proceedings against the petitioner in S.C.No.280/2022 on the files of the Additional Sessions Court, Kozhikode, arose out of crime No.691/2021 of Nadakavu Police Station, Kozhikode. The petitioner herein is the sole accused in the above crime.

(2.) Heard the learned counsel for the petitioner, the learned counsel for the defacto complainant and the learned Public Prosecutor in detail. Perused the relevant documents.

(3.) In this matter, the prosecution alleges commission of offences punishable under Sec. 354D of the Indian Penal Code (hereinafter referred to as 'IPC' for short) as well as under Sec. 12 r/w 11(iv) of the Protection of Children from Sexual Offences Act (hereinafter referred to as 'PoCSO Act' for short).