RIJIL P.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) Petitioner is the accused in Crime No.108 of 2022 of Ponnani Police Station, which is registered for the offences punishable under Ss. 341, 323 and 302 of the Indian Penal Code. The allegation against the petitioner is that on 25/2/2022 at about 11.00 a.m the petitioner committed the murder of his neighbour and relative. In connection with the incident the petitioner was arrested on 25/2/2022.

(3.) Heard both sides.