NAINA MOHAMMED Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to call for the records and quash the charge sheet in Spl.C.C.No.79 of 2020 on the file of the Principal District and Sessions Court, Tirunelveli.

(2.) The case of the prosecution is that the petitioner taken up the victim boy, who is aged about eight years and given physical sexual abuse to him. Hence, this case has been registered against the petitioner for the offence under Ss. 4, 8, 7, 3(a) of Protection of Children from Sexual Offences Act in Spl.S.C.No.79 of 2020 on the file of the Principal District and Sessions Court, Thirunelveli.

(3.) The learned counsel appearing for the petitioner submitted that the matter has been settled between the parties amicably and prays for allowing this petition.