LAWS(KER)-2019-8-72

MUHAMMED ASHIKH.M.T Vs. STATE OF KERALA

Decided On August 08, 2019
Muhammed Ashikh.M.T Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The petitioners are the accused in Crime No.581/2019 of Kozhikode Cusba Police Station registered for the offences punishable under Sections 283, 341, 323, 324 and 308 r/w Section 34 IPC.

(2.) The petitioners have filed this application under Section 438 Cr.P.C.

(3.) Heard.