SWETHA BHAI Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to call for the records in Spl.S.C.No.122 of 2022 on the file of the Special Court for Exclusive Trial of Cases Under POCSO Act-2012, Chennai and quash the same.

(2.) The petitioner is the mother of the victim child, who was also impleaded as an accused in the case registered by the Respondent/Police in Cr.No.5/22 of W-17, All Women Police Station, for the offences under Ss. 9(m)(n) r/w10 of POCSO Act and 21(1) of POCSO Act, 2012.

(3.) Heard the submission made by the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondent police and perused the materials available on record.