NAZAR ALIAS KALIAPPAN Vs. STATE OF KERALA

JUDGEMENT

(1.) IN this Petition filed under Sec. 439 Cr.P.C. the petitioners who are accused Nos.1 to 3 in Crime No.604/2010 of Kollam West Police Station for an offence punishable under Sec.402 IPC, seek their enlargement on bail.

(2.) I heard the learned counsel for the petitioners and the learned Public Prosecutor.