LAWS(KER)-2025-1-97

MUHAMMED NAJEER Vs. STATE OF KERALA

Decided On January 03, 2025
Muhammed Najeer Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This petition for regular bail has been filed by the sole accused in crime No.597/2024 of Kuttiady Police Station, registered alleging the commission of offences punishable under Ss. 316(2) and 318(4) of Bharatiya Nyaya Sanhita (BNS).

(2.) The prosecution allegation in brief is as follows:

(3.) Heard both sides and perused the available records.