SAREEJ Vs. STATE OF KERALA

JUDGEMENT

(1.) IN this Petition filed under Sec. 439 Cr.P.C., the petitioner, who is accused No.1 in Crime No.856 of 2010 of Varkala Police Station for offences punishable under Secs. 447, 427, 394 and 34 I.P.C r/w Section 27 of the Arms Act, seeks his enlargement on bail. The petitioner was arrested on 10.11.2010.

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