MANOJ E. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 439 of the Code of Criminal Procedure, 1973 and the petitioner, who is the sole accused in crime No.5/2023 of Peravoor Excise Range seeks regular bail.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor.

(3.) I have perused the case diary materials placed by the learned Public Prosecutor.