BIPIN SUNNY Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the second application for anticipatory bail, filed by the sole accused in Crime No.27/2023 of Aloor Police Station.

(2.) Heard the learned counsel for the petitioner, the learned counsel appearing for the de facto complainant and the learned Public Prosecutor.

(3.) I have perused the case diary, as such, placed by the learned Public Prosecutor.