BALAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure and the challenge in this Criminal Miscellaneous Case is order in C.M.P.No.726/2023 in S.C.No.1121/2022 on the files of the Special Judge under the POCSO Act offences, Nadapuram.

(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 AB and 354 of the IPC as well as Ss. 6,5(l),5(m),5(n),10,9(l),9(m) and 9(n) of the Protection of Children from Sexual Offences Act (for short, 'the POCSO Act' hereinafter).