N. DHARMARAJAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in Spl.S.C. No.51 of 2023 on the file of learned Sessions Mahila Judge, Perambalur.

(2.) The case of the Prosecution is that the Petitioner is a Taekwondo Coach. He is said to have sexually abused/assaulted the girls, who came to him for coaching. The information in this regard was received by the 2nd Respondent and he conducted enquiry with the students who underwent coaching with the Petitioner. Based on his Complaint, an FIR came to be registered in Crime No.54 of 2022. On completion of investigation, the Final Report was filed before the Court below and the same was taken up on file in Spl.S.C. No.51 of 2023 and the Court below took cognizance for offence under Ss. 7, 8 & 21(1) of the Protection of Child from Sexual offences Act, 2012 (hereinafter referred to as the POCSO Act) and Ss. 3(1)(xi) & 3(1)(xii) of SC/ST (Prevention of Atrocities) Act, 1989.

(3.) When the Petition came up for hearing on 22/1/2024, this Court heard the learned Counsel for the Petitioner and also carefully went through the materials available on record.