DENSON VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Criminal Procedure Code by the second respondent in Crime No.1595 of 2022 of Pathanapuram Police Station where, the accused alleged to have committed offences under Ss. 294(b), 332, 353 of the Indian Penal Code as well as under sec. 117(e) of the Kerala Police Act.

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

(3.) I have perused the Case Diary materials produced by the learned Public Prosecutor.