REGENT COMPUTRONICS PVT. LTD.

Anu Lakshmi Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

FASIL VS. STATE OF KERALA [REFERRED TO]
SUPDT NARCOTICS CONTROL BUREAU CHENNAI VS. R PAULSAMY [REFERRED TO]
CUSTOMS NEW DELHI VS. AHMADALIEVA NODIRA [REFERRED TO]
UNION OF INDIA VS. ABDULLA [REFERRED TO]
UNION OF INDIA VS. SHIV SHANKER KESARI [REFERRED TO]
N R MON VS. NASIMUDDIN [REFERRED TO]
UNION OF INDIA VS. RATTAN MALLIK [REFERRED TO]
UNION OF INDIA VS. NIYAZUDDIN SK & ANR. [REFERRED TO]
STATE OF KERALA VS. RAJESH [REFERRED TO]
UNION OF INDIA VS. JITENDRA GIRI [REFERRED TO]

JUDGEMENT

(1.) This is the third application for regular bail filed under Sec. 439 of the Code of Criminal Procedure by the third accused in crime No.1540/2022 of Ernakulam Town North Police Station, Ernakulam.

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

(3.) I have perused the relevant documents form part of the case diary placed by the learned Public Prosecutor.

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ANU LAKSHMI Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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