SREERAJ K.C. Vs. STATE OF KERALA

JUDGEMENT

(1.) Sole accused in S.C.No.1071/2023 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), Thrissur, has filed this Criminal Miscellaneous Case under Sec. 482 of the Code of Criminal Procedure, 1973, arising out of Crime No.330/2023 of Town East Police Station, Thrissur, and the prayer herein is as under:

(2.) Heard the learned counsel for the petitioner/accused and the learned Public Prosecutor, in detail. Even though the de facto complainant was served notice and a counsel appeared for the de facto complainant, now he filed a memo stating that he has relinquished the vakalath. But the de facto complainant or any other counsel not appeared.

(3.) In this matter, the prosecution alleges commission of offences punishable under Ss. 342 and 376(2)(n) of the Indian Penal Code (for short, 'the IPC' hereinafter) by the accused. Initially, FIR was registered alleging commission of offences punishable under Ss. 376(2)(n), 323, 324, 342, 384 and 506 of the IPC and later on investigation, final report filed alleging commission of the above said offences.