JILJITH V.B. Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner, who is arraigned as accused No.3 in Crime No.954/2021 of Balussery Police Station registered for the offences punishable under Sections 420 r/w 34 of the Indian Penal Code, has moved this application under Section 439 of the Code of Criminal Procedure for his release on bail.

(3.) The petitioner has been in custody since 28.09.2021.