INSHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition for regular bail filed under Sec. 439 of the Code of Criminal Procedure is at the instance of the sole accused in Crime No.2480/2020 of Vizhinjam Police Station, where prosecution alleges commission of offence punishable under Ss. 15(4) r/w 19 of the Kerala Antisocial Activities (Prevention) Act 2007 (hereinafter referred to as 'KAAPA' for short).

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor in detail. Perused the report of the Investigating Officer.

(3.) The facts of the case is as follows: