SAJEEV Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner challenges one of the conditions imposed in the order granting bail.

(2.) Petitioner is the accused in crime No.194/2023 of Peroorkkada Police Station. The offences alleged are under Ss. 294(b), 341 and 307 of the Indian Penal Code, 1860.

(3.) By order dtd. 3/3/2023, the learned Additional Sessions Judge, Thiruvananthapuram granted regular bail to the petitioner on conditions. The final portion of the order reads as follows :-