REGENT COMPUTRONICS PVT. LTD.

SURESH KUMAR Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

UNION OF INDIA V. NIYAZUDDIN [REFERRED TO]
SUPDT NARCOTICS CONTROL BUREAU CHENNAI VS. R PAULSAMY [REFERRED TO]
CUSTOMS NEW DELHI VS. AHMADALIEVA NODIRA [REFERRED TO]
UNION OF INDIA VS. ABDULLA [REFERRED TO]
UNION OF INDIA VS. SHIV SHANKER KESARI [REFERRED TO]
N R MON VS. NASIMUDDIN [REFERRED TO]
UNION OF INDIA VS. RATTAN MALLIK [REFERRED TO]
STATE OF KERALA VS. RAJESH [REFERRED TO]

(1.) This bail application has been filed under Sec. 439 of the Code of Criminal Procedure, seeking regular bail.

(2.) The petitioner is the 9th accused in Crime No.38 of 2021 on the files of Excise Range Office, Ernakulam District.

(3.) Heard the learned Counsel for the petitioner and the learned Public Prosecutor.