LAWS(KER)-2024-6-113

XXXXXXXXXX Vs. STATE OF KERALA

Decided On June 11, 2024
Xxxxxxxxxx Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This is an application for regular bail filed by the 1st accused in Crime No.8 of 2024 of Malakkapara Police Station, Thrissur.

(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.