SENTHIL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the 7th accused in Crime No. 901 of 2021 of Town West Police Station, Thrissur registered for the offences punishable under Sections 365, 342 and 395 of Indian Penal Code, has moved this application for his release on bail under Section 439 of the Code of Criminal Procedure.

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

(3.) This petitioner, who is arraigned as the 7th accused is in custody since 16.07.2021.