JIBIN JOSEPH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No.777 of 2023 of Rajakkad Police Station. He allegedly had committed the offences punishable under Ss. 201, 294(b), 307, 323 and 325 of IPC.

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