XXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail filed under Section 439 of the Code of Criminal Procedure.

(2.) The petitioner is the sole accused in Crime No.496 of 2021 of Hosdurg Police Station, Kasaragode District registered for the offences punishable under Section 328 of the Indian Penal Code, 1860 and Sections 75 and 77 of the Juvenile Justice (Care and Protection of Children) Act, 2015.

(3.) He has been in custody since 28.06.2021.