SAJEEV ALIAS BEEDI Vs. STATE OF KERALA

JUDGEMENT

(1.) IN this Petition filed under Sec. 439 Cr.P.C. the petitioner, who is the 2nd accused in Crime No.304/2010 of Chirayinkeezh Police Station, for an offence punishable under Sec. 302 I.P.C., seeks his enlargement on bail. The petitioner was arrested on 15.6.2010.

(2.) I heard the learned counsel for the petitioner and the learned Public Prosecutor.