REGENT COMPUTRONICS PVT. LTD.

Surat S Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

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]
UNION OF INDIA VS. NIYAZUDDIN SK & ANR. [REFERRED TO]
STATE OF KERALA VS. RAJESH [REFERRED TO]
UNION OF INDIA VS. JITENDRA GIRI [REFERRED TO]

(1.) This is an application for regular bail filed by the sole accused in Crime No. 27/2023, of Neyyattinkara Police Station, Thiruvananthapuram.

(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.