MUTHU 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 5th accused in Crime No.510 of 2023 of Karuvarakundu Police Station, Malappuram. He allegedly had committed the offences punishable under Ss. 120(b), 394, 342, 297, 201, 364 and 302 read with Sec. 34 of the Indian Penal Code.

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