SURAJ T. N. Vs. STATE OF KERALA

JUDGEMENT

(1.) Admit.

(2.) Sr. Advocate and Additional Director General of Prosecutions Sri. Gracious Kuriakose takes notice for respondents 1 to 5. Notice by Special Messenger to the 6th respondent.

(3.) The petitioner is arrayed as the third accused in Crime No. of 2022 of Crime Branch Police Station pursuant to Ext. P1 FIR dated 9- 1-2022 alleging commission of offences under Ss. 116, 118, 120 B and 506 read with Sec. 34 of Indian Penal Code. A report was filed on 4/1/2022 by the Investigating Officer changing S.120 B to Sec. 120 B (1) for adding offence under Sec. 302 of IPC.