RAJEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the sole accused in Crime No. 472 of 2021 of Viyyur Police Station registered for the offence punishable under Section 307 of the Indian Penal Code, has moved this application for his release on bail under Section 439 of the Code of Criminal Procedure.

(2.) The prosecution case is as follows:

(3.) The petitioner has been in custody since 26.06.2021.