LAWS(KER)-2023-4-41

VISHNU R.S.NAIR Vs. STATE OF KERALA

Decided On April 13, 2023
Vishnu R.S.Nair Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This application for regular bail has been filed by the sole accused in Crime No.31/2022 of Amaravila Excise Range, Thiruvananthapuram.

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

(3.) I have perused the relevant documents.