P.S.NITHEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner is the 2nd accused in Crime No.1315/2021 of Ollur Police Station, Thrissur District registered for the offences punishable under Sections 406, 420 and 468 of the Indian Penal Code, has moved this application for his release on bail.

(3.) The petitioner has been in custody since 28.08.2021.