SANU N.NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail filed under Section 439 of the Code of Criminal Procedure.

(2.) The petitioner is the first accused in Crime No. 397 2021 of Chengannur Police Station registered for the offences punishable under Sections 484, 419, 465, 468, 473 and 420 r/w. 34 of the India Penal Code.

(3.) He has been in custody since 16.07.2021.