HEMANTHA KUMAR A.N. Vs. STATE

JUDGEMENT

(1.) Learned Addl. SPP takes notice for the respondent.

(2.) This petition by accused No.1 under Sec. 439 Cr.P.C. seeking for grant of bail in Cr.No.169/2020 (S.C.No.5/2021) registered by the Keragodu Police Station and charge sheeted for the offences punishable under Ss. 302, 201 r/w Sec. 34 IPC.

(3.) Heard arguments of the learned counsel for the petitioner and learned Addl. SPP for the State.