NIZAMUDHIN, A. Vs. STATION HOUSE OFFICER AND ANOTHER

JUDGEMENT

(1.) The petitioner is the first accused in C.P. No. 67 of 2016 on the files of the court of the Judicial Magistrate of First Class-I, Kannur.

(2.) The prosecution allegation is that on 29-6-2016, a minor child aged 14 years was found engaged in the domestic work in the house of the petitioner by the Child Line people. The matter was reported to the police. The police came to the spot and questioned the victim. Thereafter, the crime was registered. After completing the investigation, final report was filed before the Court under Sections 75 and 79 of the Juvenile Justice (Care and Protection of Children) Act, 2015, (for short "the Act").

(3.) In this Crl.M.C., the prayer of the petitioner is to quash the final report and further proceedings against the petitioner in the above said case.