ABDULLA POTTANAMCHALI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 2nd accused in Crime No.208/2021 of Manjeri Police Station in Malappuram District. Himself and another person face allegations for offences punishable under Sections 341,324, 326, 294(b) and 506(ii) read with Section 34 of the Indian Penal Code.

(2.) The alleged incident had happened on 05.06.2021 at about20.00 hours and the petitioner was arrested on 07.06.2021. He is in custody from the date of his arrest.

(3.) I heard the learned counsel for the petitioner as also the learned Public Prosecutor.