RAJEEVAN ALIAS KUNJUMON Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for bail under Section 439 of the Code of Criminal procedure. The petitioner is the accused in Crime No. 197 of 2009 of Oachira police Station.

(2.) THE offences alleged against the petitioner are under Sections 304 and 201 of the Indian Penal Code.

(3.) THE petitioner was arrested on 28. 4. 2009. He is in judicial custody. The learned Sessions Judge dismissed the Bail Application filed by the petitioner as per the order dated 12. 5. 2009.