PRASAD 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 accused in Crime No.519 of 2023 of Mangalam Dam Police Station, Palakkad District. He allegedly had committed the offences punishable under Ss. 341, 324 and 308 of the Indian Penal Code, 1860.

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