LAWS(KER)-2011-6-15

MANJU Vs. STATE OF KERALA

Decided On June 20, 2011
MANJU Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) Petitioner seeks the following relief:

(2.) We heard Shri C. Rajendran, learned counsel for the petitioner and also Shri K. J. Mohammed Anzar, learned Senior Government Pleader appearing on behalf of the respondents.

(3.) Learned counsel for the petitioner would address before us the following arguments: