JACOB MATHEW Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner herein is the sole accused in Crime No.446/2020of Cherthala Police Station indicted for offences punishable under Sections 354, 354(D)(1), 376, 376(2)(n), 323, 509(i) of IPC. The petitioner has surrendered before the police on 8.3.2020. His arrest was recorded on 9.3.2020 and produced before the Magistrate on the same day. The learned Magistrate has given 10 days police custody, and thereafter the petitioner is continuing in judicial custody.

(3.) The application is seriously opposed by the learned Public Prosecutor.