XXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure, challenging Annexure A3 order dtd. 11/10/2023 in Crl.M.P.No.931/2023 in S.C.No.310/2016 on the files of the Fast Track Special Court, Irinjalakuda. The petitioner herein is the accused in the above case.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor in detail. Perused the relevant documents in detail, including Annexure A2 order.

(3.) In this matter, the prosecution alleges commission of offences punishable under Ss. 376(2)(n) of IPC, Sec. 4 r/w Sec. 3, Sec. 6 r/w Sec. 5(l)(n) and Sec. 8 r/w. 7 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred as 'POCSO Act' for short) by the accused.