ABDUL RAHMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail submitted by the petitioner in Crime No. 740 of 2016 of Mannarkkad Police Station, Palakkad District registered for the offences punishable under Ss. 466 and 471 of the Indian Penal Code.

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

(3.) The petitioner has been in custody since 11/9/2021.