LAWS(KER)-2020-12-386

SANTHY Vs. STATE OF KERALA

Decided On December 02, 2020
Santhy Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The prayer in Crl.M.C. No. 8631/2018 is as follows:

(2.) The prayer in Crl.M.C. No. 8637/2018 is as follows:

(3.) The prayer in Crl.M.C. No. 8640/2018 is as follows: