AKHIL 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.168 of 2021 of Kilikolloor Police Station registered for the offences punishable under Sections 143, 147, 148, 323, 324, 294(b) and 436 read with Section 149 of the Indian Penal Code.

(3.) He has been in custody since 08.8.2021.