REJI JOSEPH @ AMRUTHAM REJI 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.128 of 2021 of Pothukal Police Station registered for the offences punishable under Sections 420,465,471 read with Section 34 of the Indian Penal Code.

(3.) He has been in custody since 13.11.2021.