MANU M.S Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail filed by the 1st accused, who is undergoing incarceration since 20/11/2021 in connection with Crime No. 2601 of 2021 of Malayinkeezhu Police Station registered for the offences punishable under Ss. 341, 323, 324, 326 and 506(i) of the Indian Penal Code.

(2.) The prosecution case in brief is as follows:

(3.) The learned counsel for the petitioner submits that the petitioner is totally innocent and he has also no criminal antecedents.