NAGARAJ KUMARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed by the petitioner, who is the sole accused in Crime No.438 of 2022 of Kozhinjampara Police Station, Palakkad, under Sec. 439 of the Code of Criminal Procedure.

(2.) The learned counsel for the petitioner argued at length to canvass regular bail to the petitioner; whereas the learned Public Prosecutor strongly opposed bail highlighting the involvement of the petitioner in 17 crimes of similar nature and also highlighting dismissal of B.A.No.208/2023 by this Court as per order dtd. 27/1/2023.

(3.) On perusal of the records it could be noticed that this Court dismissed the regular bail filed by the petitioner as per order in B.A.No.208/2023 dtd. 27/1/2023. The order as such is extracted hereunder: