MUHAMMED JIZAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioner is the 9th accused in Crime No.1908/2019 of North Police Station, Alappuzha, alleging commission of offences under Sections 120(B), 143, 144, 147, 148, 341, 324, 294(b), 506(ii), 302, 118, 212 r/w. Sec. 149 of the Indian Penal Code.

(3.) Following investigation of the case, the final report has been filed in the matter and the same is now pending trial before the 2nd Additional Sessions Court, Alappuzha as S.C. No.369/2020.