IKRAMUL HAQUE Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 439 of the Code of Criminal Procedure, 1973 and the petitioner is the accused No.3 in crime No.750/2022 of Kunnathunadu Police Station, Ernakulam, where accused Nos.1 to 3 alleged to have committed offences punishable under Ss. 457, 380 read with Sec. 34 of Indian Penal Code and the petitioner seeks regular bail.

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

(3.) Perused the relevant documents placed by the learned Public Prosecutor form part of the Case Diary.