AYYAPPADAS V.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail preferred by the sole accused in Crime No.567 of 2024 of Kadampuzha Police Station, Malappuram for offences under Ss. 376(2)(n) and (l) and 420 of the Indian Penal Code.

(2.) The prosecution case:-

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