VISHNU.T SUDHAKAR 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 Crime No.732 of 2016 of the Noornadu Police Station. In the said case, he is accused of having committed offences punishable under Section 23 of the Juvenile Justice (Care and Protection of Children) Act, 2015 and under Section 119(b) of the Kerala Police Act. After completion of investigation, final report was laid before the learned Magistrate and the case is now pending as C.C.No.669 of 2017 on the file of the Judicial Magistrate of the First Class-II, Mavelikkara.

(3.) Prosecution allegation is that on 26.1.2016 at noon, while the de facto complainant was returning back from school, the petitioner herein forced her to enter into his car and took her photographs causing mental agony to the victim.