MONSON M.C. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in SC No.417/2022 pending on the file of Additional Sessions Court, Ernakulam (for short, the court below). He faces trial for the offences punishable under Sec. 376(2)(k),376(2)(n), 312 and 506(i) of the Indian Penal Code .

(2.) It is submitted that the case now stands posted to 18/11/2022 for questioning the petitioner u/s 313 of Cr.P.C Before that, the petitioner wants to have a discussion with his lawyer. The counsel for the petitioner moved an application at the court below as CMP No.693/2022 seeking permission to visit the petitioner in High Security Prison, Viyyur where he is detained at least for two hours for five days and sought for a direction to the Jail Superintendent to give such facility to him. The said petition was dismissed by the court below as per the impugned order. It is under challenge is this Crl.M.C.

(3.) I have heard Sri.M.G.Sreejith, the learned counsel for the petitioner and Smt.T.V.Neema, the learned Senior Public Prosecutor.