BIJU Vs. STATE OF KERALA REPRESENTED BY THE PUBLIC PROSECUTOR HIGH COURT OF KERALA REPRESENTING THE INSPECTOR OF POLICE ERAVIPURAM POLICE STATION KOLLAM DISTRICT

JUDGEMENT

(1.) PETITIONER is the second accused in Crime No.175/2012 of Eravipuram police station, registered for the offences under Sections 143, 147, 148, 341, 323, 307 read with Section 149 of Indian Penal Code and Section 27 of Arms Act. PETITIONER was arrested on 21/2/2012 and has been in custody since then. Though petitioner had earlier filed B.A.1582/2012 , by Annexure-A3 order it was dismissed.

(2.) LEARNED counsel appearing for the petitioner and learned Public Prosecutor were heard.