JAYAGANESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Cr.P.C.

(2.) The applicant herein is the accused in Crime No.395 of 2018 registered at the Kilikkollor Police Station, under Sections 201, 323, 326 and 307 of the IPC.

(3.) It is submitted by the learned counsel appearing for the applicant that the applicant was remanded on 18.6.2018 and though more than 90 days have elapsed, final report has not been laid after completion of investigation.