FAHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the 4th application for regular bail filed by the 4th accused in Crime No. 5/2020 of Attingal Excise Circle Office, Thiruvananthapuram, filed under Sec. 439 of the Code of Criminal Procedure.

(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.