SUHARA Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner who is the sole accused in Crime No.805/2021 of Irinjalakuda Police Station registered for the offence punishable under Section 302 of the Indian Penal Code, has moved this application for her release on bail.

(3.) The petitioner has been in custody since 15.08.2021.