MANI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) In view of the restricted functioning of the courts owing to SARS COVID 19 Pandemic, this application is taken up and heard through Videoconferencing.

(3.) The petitioner herein is the accused in Crime No.27/2020 of Town North Police Station, Palakkad registered under Section 326 A of Indian Penal Code.