SURESH Vs. STATE OF KERALA

JUDGEMENT

(1.) These applications are filed u/s 439 of the Code of Criminal Procedure seeking regular bail by the accused in SC No.658/2017, SC No.1010/2016 and SC No.1406/2018 pending before the Assistant Sessions Court, Neyyattinkara.

(2.) ***

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.