LAWS(KER)-2021-12-187

JINSHAMOL A.N Vs. STATE OF KERALA

Decided On December 04, 2021
Jinshamol A.N Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner is the 23rd accused in Crime No. 146 of 2021 of Kodakara Police Station registered for the offences punishable under Ss. 120B, 395, 212 and 412 of Indian Penal Code.

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