JAYAKUMAR RAGHAVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This bail application seeking anticipatory bail has been filed by the sole accused in Crime No.290 of 2025 of Kareelakulangara Police Station, registered alleging commission of offence punishable under Sec. 64 of Bharatiya Nyaya Sanhita, 2023.

(2.) The prosecution allegation can be epitomized as follows:-

(3.) I heard the learned Counsel appearing for the petitioner as well as the learned public prosecutor and also perused the available records.