SAJITH VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) Petitioner is the 2nd accused in Crime No. 198 of 2021 of Kothamangalam Police Station registered for the offences punishable under Sections 341, 506(ii), 393, 120B read with Section 34 of Indian Penal Code and Section 3 read with Section 25(1-b) of the Arms Act.

(3.) The prosecution allegation is as follows: