BINDU ULLAS Vs. STATE OF KERALA

JUDGEMENT

(1.) Applications for anticipatory bail.

(2.) The petitioners in B.A.No.3817/2020 were originally arraigned as accused 13 and 14 in Crime No.347/2020 of Pala Police Station, and subsequently, they are re-arranged as accused 4 and 7 in the said crime, for having allegedly committed offences punishable under Sections 463, 468, 471, 472 and 484 read with Section 34 of I.P.C. along with several other accused. B.A.No.3853/2020 is filed by accused 15 and 16 originally and now re- arranged as accused 5 and 6 for having allegedly committed the offences punishable under aforesaid provisions.

(3.) The petitioners in B.A.No.3853/2020 are the parents of the 1st petitioner in B.A.No.3817/2020 and the 2nd petitioner in B.A.No.3817/2020 is the mother-in-law of the 1st petitioner therein.