SIRAJUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner who is the sole accused in Crime No. 1527 of 2021 of Pandalam Police Station registered for the offences punishable under Ss. 294(b), 323, 326, 307 and 506 (ii) of the Indian Penal Code, has moved this application for his release on bail.

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