MUHAMMED KUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) This original petition (criminal) has been filed under Article 227 of the Constitution of India with the following prayers:

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) It is submitted by the learned counsel for the petitioner that initially incomplete Final Report was filed against accused Nos. 1 and 2 to deny statutory bail to them.