LAWS(KER)-2021-9-99

SAKEER HUSSAIN Vs. STATE OF KERALA

Decided On September 22, 2021
SAKEER HUSSAIN Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner has been in custody since 22.07.2021.

(3.) The prosecution case in brief is as follows: