VIMAL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail filed under Section 439 of the Code of Criminal Procedure.

(2.) The petitioner is the 1st accused in Crime No.1616 of 2021 of Poojappura Police Station registered for the offences punishable under Sections 143, 147,452, 323 and 325 read with Section 149 of the Indian Penal Code.

(3.) He has been in custody since 26.09.2021.