MUNEEB Vs. THE STATE OF KERALA

JUDGEMENT

(1.) The applicant herein is the 6th accused in Crime No.45 of 1995 of the Edavanna Police Station. He is accused of having committed offence punishable inter alia under Section 302 of the IPC.

(2.) The applicant along with the 7th accused had approached this Court earlier and had moved applications for regular bail. This Court, by order dated 31.10.2018, had rejected the applications. In paragraph No.11 of the order, this Court had held as follows:

(3.) On 22.11.2018, the instant application was filed seeking regular bail.