LAWS(KER)-2023-8-143

ADITHYA KRISHNAN Vs. STATE OF KERALA

Decided On August 25, 2023
Adithya Krishnan Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This is the third bail application for regular bail, filed by the 4th accused in Crime No.612/2023 of Ernakulam Town North Police Station.

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

(3.) I have perused the relevant records.