SRI. KANNAN @ RAJESH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is arrayed as an accused in Crime No.11/2017 of Haripad Police Station for the offences punishable under Sections 294(b), 308, 324, 452 and Section 34 IPC along with Section 27 of the Arms Act.

(2.) According the petitioner, he was falsely implicated in the crime. The petitioner has preferred Crl.M.P. No.1545 of 2018 before the Honb'ble Sessions Court, Alappuzha, which was dismissed. The petitioner is ready to co-operate with the investigation.

(3.) The learned Public Prosecutor strongly opposed the bail application.