REJIMON Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) In BA No.5932 of 2022, the petitioner is arrayed as accused No. 1 in Crime No. 1025/2022 of Ezhukone Police Station, Kollam District, alleging commission of offence punishable under Sec. 465, 468, 471, 420 r/w 34 of IPC.

(3.) In BA No.5993 of 2022, the petitioner is arrayed as sole accused in Crime No. 1008/2022 of Adoor Police Station, Pathanamthitta District, alleging commission of offence punishable under sec. 420 of IPC.