BIJU K.M Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.1118/2021 of Balussery police station, alleging commission of offences under Ss. 452, 324 and 307 of the Indian Penal Code.

(3.) Learned counsel appearing for the petitioner submits that the petitioner is suffering from some mental illness and is presently admitted to Government Mental Health Centre, Kuthiravattam, Kozhikode district. It is also submitted that the petitioner has been in custody from 15/11/2021.