AJMAL @ PUTTU Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been filed by the petitioner under 482 of the Code of Criminal Procedure and the prayer herein is to set aside the order in Crl.M.P. No.934/2023 in S.C. No.178/2020 of Additional Sessions Court-I, Mavelikkara, Alappuzha District.

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

(3.) In this matter, the prosecution case originates from Crime No.2263/2019 of Kayamkulam Police Station, registered alleging commission of offences punishable under Ss. 302, 324, 326, 212 read with 34 of the Indian Penal Code by the accused therein including the petitioner. The petitioner herein is the 3rd accused in the above crime.