MONSON M.C. Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the accused in S.C.No.1 of 2022 on the files of the Additional Sessions Judge (Fast Track Special Court), Perumbavoor. The offences alleged against the petitioner are punishable under Sec. 3(b), 4, 7, 8, 9(l) read with 21 of the Protection of Children from Sexual Offences Act, 2012.

(2.) The petitioner would submit that in order to take instructions concerning the civil cases, to which the petitioner is a party, interviewing him for sufficient duration is absolutely necessary. Since the petitioner is lodged in high security prison, Thrissur, his counsel could not yet get instructions from him.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.