SEKHAR KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition has been filed by the petitioner/accused seeking to quash the proceedings in F.I.R. No.416 of 2024 of Chaitanyapuri Police Station, Rachakonda, registered for the offences under Ss. 376(2)(f) and 354A of the Indian Penal Code, 1860 (for short, 'the IPC'), and Ss. 5 and 6 of the Protection of Children from Sexual Offences Act, 2012 (for short, 'the POCSO Act').

(2.) Brief facts of the case:

(3.) Heard Mr. S. Acharya Srikrishna, learned counsel representing Mr. N. Abhishek, learned counsel for the petitioner through video conference, Mr. Santosh Kumar Yadav, learned counsel for respondent No.2 appeared through video conference, and Mr. Jithender Rao Veeramalla, learned Additional Public Prosecutor for respondent No.1-State.