NANDU KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The above bail application has been placed before me by another learned Judge as per order dtd. 27/3/2024, in the light of the directions issued in Kusha Duruka v. State of Odisha [2024 (1) KHC 389].

(2.) This is an application for Regular Bail.

(3.) The petitioner is the 3rd accused in Crime No.1016/2021 of Pulikeezhu Police Station, Pathanamthitta alleging commission of offences punishable under Ss. 120 B, 143, 144, 147, 148, 302, 452, 427, 506(ii), 294(b), 212 and 149 of the IPC and Sec. 20 r/w Sec. 27 of the Arms Act.