LAWS(KER)-2022-7-153

SIVAPRAKASH P. Vs. STATE OF KERALA

Decided On July 11, 2022
Sivaprakash P. Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

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

(2.) Petitioner is the 5th accused in Crime No.717 of 2022 of Kundara Police Station, Kollam registered alleging commission of offence punishable under Sec. 302 r/w S.34 of IPC.

(3.) The prosecution allegation is that, one Prabin Died out of the injuries caused in a fight at 'Royal Fort Bar' on 5/5/2022 at 10.30 pm.