REGENT COMPUTRONICS PVT. LTD.

Bipin Sunny Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

SUDIP SEN V. STATE OF W.B. [REFERRED TO]
KUSHA DURUKA V. STATE OF ODISHA [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN [REFERRED TO]
VINEETH VS. STATE OF KERALA [REFERRED TO]
MUHAMMED ZIYAD VS. STATE OF KERALA AND ORS. [REFERRED TO]
SURESH K.M VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) This is the third application for anticipatory bail filed by the petitioner, who is accused in crime No.27/2023 of Aloor police station, Thrissur.

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

(3.) I have perused the case diary as such along with the report placed by the learned Public Prosecutor.

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BIPIN SUNNY Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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