AKASH VIJAY Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure, 1973, to quash all further proceedings pursuant to Annexure.C Final Report in Crime No.623/2022 of Petta Police Station, Thiruvananthapuram, now pending as S.C. No.2098/2023 on the files of the Additional District and Sessions Court (for the trial of cases relating to atrocities against women and children), Thiruvananthapuram.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor, in detail. Perused the relevant materials available.

(3.) In this matter, the prosecution alleges commission of offences punishable under Sec. 67(b) of the Information Technology Act (hereinafter referred as 'IT Act' for short) and Sec. 15 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred as 'POCSO Act' for short).