XXXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) This Revision petition under Sec. 397 r/w 401 of the Code of Criminal Procedure (for short 'Cr.P.C.' hereinafter), has been filed by the petitioner/sole accused in SC.No.76/2023 pending before the Special Court for Trial of Cases Relating to Atrocities and Sexual Violence Against Women and Children Act under the Protection of Children from ('PoCSO Act' for short), Perumbavoor, seeking the following reliefs:

(2.) Annexure A6 order is passed in Annexure A5 discharge petition, whereby the learned Special Judge dismissed the plea of discharge raised by the petitioner.

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