M. K. GOPALAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Criminal Procedure Code by the sole accused in Crime No.22 of 2023 of Perumpetty Police Station, Pathanamthitta.

(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.