LAWS(KER)-2023-3-201

RIYAS Vs. STATE OF KERALA

Decided On March 08, 2023
RIYAS Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This is an application for regular bail, filed by the sole accused in Crime No.747/2022 of Bakel Police Station.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor.

(3.) I have perused the relevant documents.