REGENT COMPUTRONICS PVT. LTD.

Raveendran P. Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

UNION OF INDIA VS. NIYAZUDDIN [REFERRED TO]
SUPDT NARCOTICS CONTROL BUREAU CHENNAI VS. R PAULSAMY [REFERRED TO]
CUSTOMS NEW DELHI VS. AHMADALIEVA NODIRA [REFERRED TO]
UNION OF INDIA VS. ABDULLA [REFERRED TO]
N R MON VS. NASIMUDDIN [REFERRED TO]
UNION OF INDIA VS. RATTAN MALLIK [REFERRED TO]
STATE OF KERALA VS. RAJESH [REFERRED TO]

JUDGEMENT

(1.) This is the 2nd application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, by the 9th accused in crime No.777/2022 of Kondotty Police Station, Malappuram.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor. Perused the relevant materials form part of the case diary, placed by the learned Public Prosecutor.

(3.) The earlier bail application was dismissed vide order in B.A.No.10345 of 2022 dtd. 15/2/2023 and the said order is as under:

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RAVEENDRAN P. Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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