PRASANTH T Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure.

(2.) This application is taken up and heard through Videoconferencing.

(3.) The applicant herein is the accused in Crime No.259 of 2020 of the Kottiyam Police Station, Kollam, registered under Sections 302 and 201 of the Indian Penal Code. He was arrested in connection with the aforesaid crime on 30.4.2020 and remains in custody. The investigation has been completed and final report has been laid. The case is pending committal before the learned Magistrate as C.P.No. 39 of 2020.