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Judgment
6 paragraphs · 200 wordsDr Kauser Edappagath, J
The petitioner who is the accused in S.C.No.613/2021 on the file of the Special Court for trial of offences under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, has approached this Court seeking a direction to the 2nd respondent who is the Home Manager, Nirbhaya Shelter Home, to shift the victim to any other Juvenile home or to send the victim along with her mother.
The petitioner faces trial for the offences punishable under Sections 376(2)(n), 376(3), 450, 342 of IPC, Section 6 read with Section 5(i)(p) of the Protection of Children from Sexual Offences Act.
The victim is housed at Nirbhaya Shelter Home. The apprehension of the petitioner is that the 2nd respondent would tutor the victim to give false evidence against him. It is in this circumstance, the petitioner has approached this Court.
I have heard Sri. Samsudin P., the learned counsel for the petitioner and Sri. P.G. Manu, the learned Senior Public Prosecutor.
The petitioner has no locus standi to decide where the victim has to reside. The apprehension of the petitioner is without any basis. The Crl.M.C is devoid of any merits. Accordingly, it is dismissed.