LAWS(KER)-2023-7-14

JOBIN SABU Vs. STATE OF KERALA

Decided On July 19, 2023
Jobin Sabu Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This is the second application for anticipatory bail, filed by the 4th accused in Crime No.158/2023 of Kunnikode Police Station.

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

(3.) I have perused the case diary materials, placed by the learned Public Prosecutor.