SINOJ Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner who is the accused in Crime No.65 of 2021 of Mala Police Station registered for the offences punishable under Sections 450 and 392 of the Indian Penal Code, has filed this application seeking his release on bail.

(3.) The petitioner has been in custody since 24.01.2021.