GOKUL MOHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Section 439 of the Code of Criminal Procedure.

(2.) The learned counsel for the petitioners submitted that he is not pressing the Bail Application in respect of the 1st petitioner (3rd accused in Crime No.724/2020 of the Chengannur Police Station). Hence, the Bail Application as against the 1st petitioner is dismissed as not pressed.

(3.) The 2nd petitioner is the 6th accused in Crime No.724/2020 of the Chengannur Police Station. The 2nd petitioner along with the other accused are alleged to have committed the offences punishable under Sections 143, 147, 148, 326, 307 r/w Section 149 of the Indian Penal Code.