SANOJ V. V. Vs. STATE OF KERALA

JUDGEMENT

(1.) Regular bail plea, at the instance the common petitioner, who is the sole accused Crime No.26/2023 of Kumbala Excise Range Office, Kasaragod and the 1st accused Crime No.104/2023 of Kumbala Police Station, Kasaragod, is the crux of these petitions, filed under Sec. 439 of the Code of Criminal Procedure.

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

(3.) I have perused the relevant records.