THOMAS T.J @ BIJOY Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Cr.P.C.

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

(3.) The petitioner herein is the 1st accused in Crime No.77 of 2020 of the Pulikeezhu Police Station, Pathanamthitta registered under Sections 447, 427, 323, 324, 326 r/w 34 of the IPC.