SUNEER Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner, the 2nd accused in Crime No.679/2021 of Aluva West Police Station, Ernakulam District registered for the offences punishable under Ss. 406 and 420 of the Indian Penal Code, has moved this application for his release on bail.

(3.) The petitioner has been in custody since 3/10/2021.