V.M. NAZAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code (Cr.P.C.) was heard through Video Conference.

(2.) The petitioner is the accused in Crime No. 637 of 2020 of Cherpu Police Station, Thrissur District. The above case is registered against the petitioner alleging offences punishable under Sections 376(1) and 506(II) of the Indian Penal Code (IPC).

(3.) Heard the learned counsel for the petitioner and the learned public prosecutor.