LAWS(KER)-2020-3-676

AGNAL Vs. STATE OF KERALA

Decided On March 03, 2020
Agnal Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner is the 1st accused in Crime No. 32 of 2020 of Aloor Police Station registered for the offences punishable under Sections 304 and 109 read with Section 34 of Indian Penal Code.

(3.) The petitioner has been in custody since 14.01.2020.