ABDUL RAHIM Vs. THE STATE

JUDGEMENT

(1.) The petitioner who is an accused in Spl. C. No. 69/2015 on the file of the Principal Sessions Judge, D.K., Mangaluru, has filed this petition challenging the order dated 8.12.2015 passed by the Principal Sessions Judge, D.K., Mangaluru. In the writ petition the case number has been mentioned as S.C. No. 69/2015 instead of Spl. C. No. 69/2015.

(2.) By the impugned order, the learned Sessions Judge has remanded the petitioner to the judicial custody on 6.1.2016 till 7.1.2016. Thereafter, from time to time, the judicial custody has been extended. The application filed by the petitioner under Section 439 of Cr.P.C., has been rejected.

(3.) Aggrieved by the order dated 8.12.2015 and subsequent proceedings, the petitioner has filed this petition.