VIPIN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the 4th accused in Crime No. 1163 of 2021 of North Paravur Police Station registered for the offences punishable under Ss. 120B, 212, 307 read with 34 of Indian Penal Code Sec 3 of the Explosive Substances Act and Sec. 5 read with Sec. 27 of the Arms Act has moved this application for his release on bail under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioner has been in custody since 29.10.2021.

(3.) The prosecution case in brief is as follows: