NICKY PHILI @ LEBICH PHILIP Vs. STATE

JUDGEMENT

(1.) This case is taken up through video conferencing.

(2.) This criminal revision has been filed seeking to set aside the order dated 04.05.2020 passed in Crl.M.P.No.185 of 2020 in Crime No.24 of 2019 on the file of the Sessions Court, Special Court for cases under the Protection of Children from Sexual Offences Act, 2012 (for brevity "the POCSO Act"), Thiruvannamalai.

(3.) The petitioner is a Nigerian national and his passport seems to have expired. On the complaint lodged by "X" (name not divulged for the sake of anonymity), a sixteen year old girl, through the Child Welfare Committee, the police registered a case in Crime No.24 of 2019 against three persons including the petitioner herein for the offences under Section 376(1) IPC r/w Sections 3(a), 4, 5(1), 6 and 17 of the POCSO Act and Sections 9 and 11 of the Prohibition of Child Marriage Act, 2006.