ALI AHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) This Transfer Petition has been filed to transfer S.C.No.1121 of 2019 on the file of the 1st Additional Sessions Court, Palakkad to the Fast Track Special Court (POCSO), Pattambi.

(2.) The petitioner is the sole accused. The offences alleged against the petitioner are punishable under Ss. 366, 354(A)(i) and 370 of IPC and Ss. 8 r/w Sec. 7 of the POCSO Act. The petitioner is also the second accused in S.C.No.410 of 2020 pending on the file of the Fast Track Special Court (POCSO), Pattambi. The offences alleged against the petitioner in the said case are punishable under Ss. 363, 366, 376, 376(3), 370, 354(A)(1)(i) of IPC and Sec. 4 r/w Sec. 3(b) and Sec. 8 r/w Sec. 7 of POCSO Act.

(3.) According to the petitioner, the allegations in both cases are in relation to the incidents happened as part of the same transaction. It is in these circumstances, transfer has been sought.