LAWS(KER)-2016-2-164

RAJAN Vs. THE STATE OF KERALA

Decided On February 23, 2016
RAJAN Appellant
V/S
THE STATE OF KERALA Respondents

JUDGEMENT

(1.) When the matter was taken up, learned public prosecutor, on instructions, submitted that the offence alleged against the petitioner herein is one under Section 354A IPC and hence bailable. This is recorded and the bail application is closed reserving the right of the petitioner to move the court below with appropriate application.