HARI V.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The sole accused in Crime No.402/2024 of Kurathikadu Police Station, Alappuzha, seeks regular bail in this petition filed under Sec. 439 of the Code of Criminal Procedure.

(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.