MUSTHAFA Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the second bail application filed under Sec. 438 of the Code of Criminal Procedure, seeking pre-arrest bail and the petitioner is the 2nd accused in Crime No.454/2023 of Ponnani Police Station, where the prosecution alleges commission of offences punishable under Ss. 447, 341, 323, 324, 326, 307 and 427 r/w Sec. 149 of IPC.

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

(3.) I have perused the relevant documents placed by the learned Public Prosecutor.