M.B. ANIL MITHRA Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under B'438 of the Cr.P.C.

(2.) The applicant herein is the sole accused in Crime No. 1467 of 2018 registered at Adoor Police Station, under B'B'354, 354A (1)(i), 354D, 376, 376C, 384, 506 and 509 of IPC, 66E of IT Act and B'120(o) of the Kerala Police Act.

(3.) The prosecution allegation can be summed up as follows: