BINSA Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Cr.P.C.

(2.) The applicant herein is the 1st accused in Crime No. 70 of 2020 registered at the Edakkara Police Station, Malappuram District registered for offences punishable under sections 450, 114 and 376(2)(n) r/w. Section 34 of the IPC.

(3.) Heard the learned counsel appearing for the applicant and the learned Public Prosecutor.