GARGIAN SUDHEERAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Crl.M.C.No.11327 of 2023 has been filed under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C.' for short) by Gargian Sudheeran, who is the sole accused in S.C.No.708/2023, pending before the Fast Track Special Court (Cases related to Atrocities against (Women and Children), Perumbavoor, arose out of Crime No.2/2023 of Cyber Police Station, Ernakulam, seeking the following prayer:

(2.) Crl.M.C.No.4154/2024 also is at the instance of Sri.Gargian Sudheeran, who is the 1st accused in S.C.No.184/2024 on the files of the Fast Track Special Court, Kottarakkara, arose out of Crime No.516/2023 of Kadakkal Police Station, Kollam, and the prayer is as under:

(3.) Heard the learned counsel for the petitioner/Gargian Sudheeran as well as the 4th respondent/ defacto complainant in Crl.M.C.No.4154/2024 and the 5th respondent/defacto complainant in Crl.M.C. No.11327/2023.