ABDULLA KUNJI K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed by the 1st accused in Crime No. 283/2023 of Vidyanagar Police Station, Kasargod.

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

(3.) I have perused the relevant documents form part of the case diary placed by the learned Public Prosecutor.