SIDHIQUE CHUNDAKADAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 7th accused in Crime no.54/2020 of Chevayur Police Station, Kozhikode, now pending before the IInd Additional Sessions Court, Kozhikode as S.C. No.860/2022. The petitioner seeks quashment of the said crime, as also, all further proceedings therefrom, on the premise that the offence alleged under Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short, 'J.J. Act') will not lie in the given facts and circumstances.

(2.) Heard the learned Counsel for the petitioner and the learned Public Prosecutor. Perused the records.

(3.) The prosecution allegations are as follows: