VENUGOPALAN Vs. PUBLIC PROSECUTOR HIGH COURT 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 petitioner herein is the accused in Crime No.558 of 2020 of the Vellikulangara Police Station registered under Sections 450 and 376 of the Indian Penal Code.