AMAR SINGH RANA Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioner is the sole accused in Crime No.1803 of 2021 of Town South Police Station, Palakkad registered for the offences punishable under Ss. 324 and 307 of the Indian Penal Code.

(3.) He has been in custody since 25/9/2021.