VINEESH @ THENGA ANEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner is the 10th accused in Crime No.89 of 2020 of Kattakkada Police Station, registered for the offences punishable under Sections 143, 147, 148, 447, 379, 302, 212 and 201 r/w Section 149 of the Indian Penal Code.

(3.) The petitioner has been in custody since 27.01.2020.