NIDHIN RAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) The reliefs prayed for in the Crl.M.C. are as follows:-

(2.) Heard.

(3.) The petitioner is the sole accused in S.C.No.523 of 2021 on the file of the Court of the Fast Track Special Judge, Chengannur. The petitioner faces charges under Sec. 376 of IPC and allied offences. The mobile phone used by the petitioner was seized at the time of his arrest and the same has been produced before the Court as a material object.