SAJILAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioner is the sole accused in Crime No.668 of 2023 of Karunagappally Police Station. The offences alleged against the petitioner are punishable under Ss. 341, 323, 324, 450 and 307 of the Indian Penal Code.

(3.) The petitioner was arrested on 6/5/2023 and has been in judicial custody since then.