MANESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) IN this Petition filed under Section 439 Cr.P.C. the petitioner who is the accused in Crime No. 327/2010 of Kareelakulangara Police Station for offences punishable under Sections 511 of 376 I.P.C, seeks his enlargement on bail.

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

(3.) THE petitioner shall not commit any offence while on bail.