SANDEEP Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) The petitioner is the accused in Crime No.24 of 2024 of Chalakkudy Police Station. He allegedly had committed the offences punishable under Ss. 341, 308 and 506 of the Indian Penal Code, 1860.

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