AROMAL RAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) The regular bail plea at the instance of the 5th accused in Crime No.87 of 2022 of Kaduthuruthi Police Station, Kottayam is the crux of this petition 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 Case Diary materials produced by the learned Public Prosecutor.