LAWS(KER)-2021-3-183

VARSHA V. Vs. STATE OF KERALA

Decided On March 24, 2021
Varsha V. Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner is the accused in Crime No. 164 of 2021 of Hosdurg Police Station registered for the offence punishable under Section 304 of Indian Penal Code.

(3.) The petitioner has been in custody since 24.02.2021.