VINOD O R Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Section 439 of Criminal Procedure Code seeking bail.

(2.) Petitioner is accused in Crime No. 188/2008 of Ayarkunnam Police Station for the offences punishable under Section 306 Indian Penal Code.

(3.) The facts are as stated in the order of the court below, which is appended to this petition. Considering the facts, bail needs to be granted.