SINDHU S. Vs. STATE OF KERALA

JUDGEMENT

(1.) Accused Nos.1 to 6 in S.C.No.575/2024 on the files of the Special Court for trial of offences under the Protection of Children from Sexual Offences Act, (for short 'the PoCSO Act' hereinafter), Kozhikode, have filed this Criminal Miscellaneous Case under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking the following prayer: To quash Annexure-F final report and the allied proceedings before the Hon'ble Additional District and Sessions Court Kozhikode in S.C.No.575/2024 before the Hon'ble Additional Sessions Court and Fast Track Court for PoCSO Offences, Kozhikode, in the interest of justice, equity and fairness.

(2.) Heard the learned senior counsel for the petitioners as well as the learned Special Government Pleader - cum - Special Public Prosecutor, in detail.

(3.) Prosecution case;