BASHEER MANATHANATH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, by the petitioner, who is the accused in Crime No.77/2024 of Kodenchery police station, Kozhikode, now pending as C.P.No.No.11/2024 on the files of the Judicial First Class Magistrate Court-II, Thamarassery and the prayer herein is as under:

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

(3.) In this matter, the prosecution alleges commission of offence punishable under Sec. 376(2)(n) of the Indian Penal Code.