LAWS(KER)-2023-3-134

SRI DINNI LATHEEF Vs. STATE OF KERALA

Decided On March 17, 2023
Sri Dinni Latheef Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This anticipatory bail application filed on 11/11/2022 is at the instance of the first accused in crime No.1008/2022 of Kollam East Police Station.

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

(3.) I have perused the relevant documents form part of the case diary placed by the learned Public Prosecutor in this matter.