PRAMOD R Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure ('the Code" for brevity) with a prayer to quash the proceedings pending against the petitioner.

(2.) The petitioner herein is the accused in S.C No.837 of 2018 on the file of the Additional Sessions Court for trial of cases relating to Atrocities of Sexual violence against Women and Children, Thiruvananthapuram. In the aforesaid said case, he is accused of having committed offences punishable under Sections 3, 4, 5 & 6 of the Protection of Children from Sexual Offences Act, 2012 and under Sections 366 and 376 of the IPC.

(3.) De facto complainant is the mother of the victim. The victim was found missing from 20.5.2017. On the basis of the information furnished by the mother, Crime No.1157 of 2017 was registered initially under Section 57 of the Kerala Police Act. On 27.5.2017, the petitioner along with the victim is alleged to have returned to the house of the de facto complainant. On the same day, information was furnished and the aforesaid Crime was registered.