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Judgment
Dr Kauser Edappagath, J
This Crl.M.C. has been filed to quash all further proceedings in Crime No.649 of 2022 of Thrissur West Police Station.
The offence is alleged under Section 7 read with Sections 8, 9(1) and 9(p) read with Section 10 of the POCSO Act.
Heard Sri. Hariraj Madhav, the learned counsel for the petitioner and Smt. T.V. Neema, the learned Senior Public Prosecutor for the State.
I went through the First Information Statement of the victim as well as the statement of the witnesses recorded under Section 161 of the Cr.P.C. There are ingredients to attract the offences alleged against the petitioner. When prima facie case is made out, the jurisdiction vested with this Court under Section 482 of Cr.P.C. cannot be invoked. Hence the Crl.M.C. is dismissed.