SIJU T.S Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 Cr.P.C.

(2.) Petitioner is the sole accused in Crime No.39/2018 of Peringome Police Station, Kannur District. The offences allegedly involved are those punishable under Sections 370(4), 370(A)(1), 376(i), 506(i), 392 and 307 IPC and Section 5(i) r/w Section 6 and Section 9(r) r/w Section 10 of the Protection of Children from Sexual Offences Act, 2012 ( for short ' the POCSO Act').

(3.) The allegation of the prosecution was that on 03.02.2018 at