CHRISTOPHER R.V Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C is filed seeking the following reliefs:-

(2.) The petitioner is the accused in CC No.212/2020 on the file of the Judicial First Class Magistrate Court, Sultan Bathery.

(3.) The offences alleged against the petitioner are punishable under Ss. 447 and 294(b) of the Indian Penal Code.