LAWS(KER)-2023-12-135

RAKESH Vs. STATE OF KERALA

Decided On December 26, 2023
RAKESH Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This is an application for bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) The petitioner is the 4th accused in Crime No.1534 of 2023 of Perumbavoor Police Station. The offences alleged are punishable under Ss. 511 of 364A and 395 of the Indian Penal Code.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.