NIBIN Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner is the 5th accused in Crime No. 121 of 2020 of Kunnamkulam Police Station registered for the offences punishable under Sections 143 , 147 , 148 , 149 , 307 , 323 , 324 , 326 , 341 and 348 of the Indian Penal Code.

(3.) The petitioner has been in custody since 06.02.2020.