DEEPU R Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Cr.P.C.

(2.) The petitioner herein is the accused in C.C. No.225 of 2018 on the file of the Chief Judicial Magistrate, Kasaragod.

(3.) The aforesaid case has arisen from Crime No.611 of 2013 of the Kasaragod Police Station registered under Sections 143, 147, 148, 323, 324, 427, 308 r/w. Section 149 of the IPC. Investigation was completed and final report was laid arraying two persons as accused. The petitioner herein was the 1st accused.