DEEP Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure, 1973, by the sole accused in S.C.No.1118/2022 on the files of the Special Court for the trial of cases under the Protection of Children from Sexual Offences Act (for short 'the PoCSO Act' hereinafter), Perumbavoor, arising out of Crime No.544/2022 of Thadiyattaparamba police station, Ernakulam, to quash Annexure A1 F.I.R, Annexure A2 Final Report and all further proceedings in Crime No.544/2022 of Thadiyattaparamba Police Station, Ernakulam.

(2.) Heard the learned counsel for the petitioner, the learned counsel appearing for the de facto complainant and also the learned Public Prosecutor, in detail. Perused the records inclusive of the affidavit filed by the de facto complainant supporting quashment.

(3.) In this case, the prosecution alleges commission of offences punishable under Ss. 451, 354A(1)(i) and 354D(1)(ii) of the Indian Penal Code (for short, 'the IPC' hereinafter) as well as under Sec. 8 r/w Sec. 7 and Sec. 12 r/w Sec. 11(iv) of the PoCSO Act, by the accused.