RAHUL Vs. THE SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) This application filed under Section 438 of the Cr.P.C.

(2.) The applicants herein are the accused Nos. 1 and 2 in Crime No.524 of 2018 registered at the Naruvamoodu Police Station, under Section 394 of the IPC.

(3.) When the matter was taken up, the learned Public Prosecutor, on instructions, submitted that the 2 nd applicant has already been arrested. Insofar as he is concerned, this application has become infructuous.