JOY PHILIP Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for bail under Section 439 of the Code of Criminal procedure. The petitioner is accused No. 2 in Crime No. 49 of 2007 of Kayamkulam police Station.

(2.) THE offence alleged against the petitioner is under Sections 380 and 411 of the Indian Penal Code.

(3.) THE petitioner was arrested on 6. 4. 2009. Learned Public Prosecutor submits that the petitioner is involved in other cases of a similar nature as well.