MOHAMMED RASAL Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the above Criminal Miscellaneous Case filed under Sec. 482 of the Code of Criminal Procedure are as follows:

(2.) Heard Sri.K.A.Salil Narayanan, learned counsel appearing for the petitioner, Sri.T.R.Renjith, learned Prosecutor appearing for the 1st respondent State of Kerala and Smt.O.V.Bindu, learned counsel appearing for R-2 lady defacto complainant.

(3.) The petitioner herein has been arrayed as the sole accused in the instant impugned Anx. A-i Crime No. 104/2018 of Kodenchery Police Station, Kozhikode, for offences under Sec. 376 of the I.P.C. and Sec.5(j)(ii) and Sec. 6 of the POCSO Act, 2012 on the basis of the intimation said to have been given by the Child Line authorities on 13.11.2017 and the crime has been so registered on 13.11.2017 in respect of the alleged incidents taken place for the period between 9.4.2017 and 28.3.2018.