(1.) Under challenge in this petition filed under section 482 of the Code of Criminal Procedure is the order dated 5.12.2016 in Cr.M.P.No 3665 of 2017 in S.C. No 769 of 2015 on the file of the Additional Sessions Judge (Special Court), Ernakulam.
(2.) In the aforesaid case, the petitioner faces indictment under Sections 323, 324 and 427 of the Indian Penal Code and under Section 23 of Juvenile Justice (Care and Protection of Children) Act,2015.
(3.) The prosecution allegation is that on 6.8.2014 at about 3.45 p.m., the petitioner along with another person wrongfully restrained CW 1 and assaulted him causing bodily injuries.