RAJEEV Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 3rd accused in C.C. No. 1548 of 2016 on the files of the court below. The offences alleged against the petitioner and the other accused are offences under Sections 341, 294 (b), 323, 324 and 354 B IPC.

(2.) After filing the final report before the court below, the court took cognizance for the above said offences. Thereafter, the court issued non-bailable warrant against the petitioner after recording that the petitioner was absconding . Aggrieved by the said order of the court below, this Crl.M.C. has been filed.

(3.) Heard.