BASHEER 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 3rd accused in Crime No.188 of 2024 of Mannarkkad Police Station. He allegedly had committed the offences punishable under Sec. 498(B) and (C) r/w Sec. 34 of the Indian Penal Code.

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