ANIL KUMAR R Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 438 of the Code of Criminal Procedure.

(2.) The petitioner herein is the accused in Crime No.1314 of 2017 of Hosdurg Police Station, registered alleging offence punishable under Sections 373 and 313 of the IPC.

(3.) The victim is a 32 year old lady and the petitioner herein is doing his Post Graduation course in the Medical College Hospital at Kozhikode.