SHIBIMON @ SHAMSUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner is the 18th accused in Crime No.434 of 2021 of Cherthala Police Station, Alappuzha District registered for the offences punishable under Ss. 143, 147, 148, 120(B), 94(B), 341, 324, 326, 307 and 302 read with Sec. 149 of the Indian Penal Code and Sec. 27 of the Arms Act.

(3.) The prosecution allegation is as follows: