MUHAMMED IBRAHIM Vs. STATE OF KERALA

JUDGEMENT

(1.) This application for regular bail, has been filed under Sec. 439 of the Code of Criminal Procedure, by the petitioner, who is the 3rd accused in Crime No.17/2023 of Petta Police Station, Thiruvananthapuram.

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

(3.) I have perused the relevant records.