PIAS Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicants herein are accused Nos.11 and 14 in Crime No.993 of 2019 of the Punnapra Police Station registered under Sections 143, 147, 148, 149, 364, 302, 118 and 201 of the IPC.

(3.) It appears that the investigation has been completed in the above case and final report has been laid on 15.11.2019 before the learned Judicial Magistrate of the First Class, Ambalappuzha, where the case is pending as C.P. No.59 of 2019.