REGENT COMPUTRONICS PVT. LTD.

Jeby James Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

GODSON (REPRESENTED BY,M H HANIS (ADV.) V. STATE OF KERALA (REPRESENTED BY,PRASANTH M P (SR.PP) AND C S HRITHWIK (SR.PP) [REFERRED TO]
DOLAT RAM VS. STATE OF HARYANA [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]
XI, VICTIM SC NO. 211/2018 OF POSCO COURT VS. STATE OF KERALA AND ORS. [REFERRED TO]
MS. P VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) The petitioner herein is the 2nd accused in Crime No.392 of 2021 of Kanjirappally Police Station. The 1st respondent is State of Kerala. This application seeking regular bail has been filed by the petitioner under Sec. 439 of the Code of Criminal Procedure ('Cr.P.C' for short).

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

(3.) Short facts:

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JEBY JAMES Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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