PRADEEP Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Cr.P.C.

(2.) The petitioner herein is arrayed as the 6th accused in S.C.No.118 of 2018 in the court of the Additional Special Judge (CBI/SPE-III), Ernakulam. He along with the rest of the accused are accused of having committed offences punishable under Sections 120-B, 342, 366, 376-D, 506(i), 212, 201 r/w. Section 34 of the Indian Penal Code and Sections 66E and 67A of the Information Technology Act, 2000.

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