SUNIL MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) Accused Nos.1 and 2 in S.C.No.1090/2022 on the files of Special Court under the Protection of Children from Sexual Offences Act ('POCSO Act' for short) Offences, Nedumangad, have filed this Criminal Miscellaneous Case under Sec. 482 of the Code of Criminal Procedure ('Cr.P.C' for short) to quash Annexure-I final report in Crime No.601/2020 of Vattiyurkavu Police Station, Thiruvananthapuram District, and all further proceedings thereof.

(2.) Heard the learned counsel for the petitioners and the learned Public Prosecutor in detail. Perused the records. Even though notice was served upon the 2nd respondent, no appearance.

(3.) Here the prosecution alleges commission of offences punishable under Ss. 23(1), 23(3) and 23(4) of the POCSO Act and Sec. 74 of the Juvenile Justice (Care and Protection of Children) Act, 2015 ('JJ Act' for short), by the accused who are the petitioners herein.