JESSUDOSS R. Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications are filed under Section 438 of Criminal Procedure Code.

(2.) Petitioner in B.A.No.8915 of 2019 is the 1 st accused and the petitioner in B.A.No.9098 of 2019 is the 2 nd accused. Since these two bail applications are filed by the accused in the same crime (Crime No.918 of 2018 of Thalassery Police Station) I am disposing these bail applications by this common order.

(3.) The above case is registered against the accused alleging offence punishable under Sections 406 & 420 IPC read with 34 IPC .