AKHILJITHU @ APPU 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 6th accused in Crime No.2116 of 2021 of Aryanad Police Station registered for the offence punishable under Section 395 of the Indian Penal Code.

(3.) He has been in custody since 13.8.2021.