MANEESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure ('Cr.P.C' for short) by the accused in Crime No.436 of 2015 of Vythiri Police Station, Wayanad. The relief sought for in this petition is as under:

(2.) The petitioner is the accused in the above crime.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor in detail. Perused final report and relevant documents.