ABHILASH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail, moved by the 1st accused in Crime No.135/2023 of Keezhvaipur Police Station, Pathanamthitta.

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

(3.) I have perused the relevant documents and copy of wound certificate, as that of Sri.Vaisakh.