VICTIM Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in the above Transfer Petition (Criminal) filed under the enabling provisions contained in Sec.407 of the Code of Criminal Procedure, 1973 is for transfer of the Sessions case S.C.No.555/2017 on the file of the Additional Sessions Judge, Parur to the Special Court for Women and Children (POCSO), viz., Additional Sessions Court, Ernakulam.

(2.) Heard Smt.P.K.Priya, learned counsel appearing for the petitioner/victim, Sri.Saigi Jacob Palatty, learned Public Prosecutor appearing for official respondents 1 and 2 and Sri.Shaju Purushothaman, learned counsel appearing for respondents 3 and 4 (accused).

(3.) The above sessions case arises under Crime No.2080/2014 of North Parur Police Station, which was registered for offences punishable under Secs.376, 420, 506(ii) and 34 IPC.