SAJIN Vs. STATE OF KERALA

JUDGEMENT

(1.) The Petitioners are accused Nos.1 and 2 in Crime no.114/2020 of Paravoor Police Station, Kollam District, registered with the offences punishable under Sections 341, 450, 323, 324, 326, 307 read with Section 34 of the Indian Penal Code. The petitioners were arrested on 23.2.2020 and remain in judicial custody. They seek regular bail under Section 439 of the Code of Criminal Procedure.

(2.) The application is seriously opposed by the learned Public Prosecutor contending that there is no instruction as to whether any other cases are registered against the petitioners. It is also submitted that the issue in this bail application is taken care of as per the Full Court order of the High Court of Kerala dated 30.3.2020 in W.P.(C).No.9400/2020 [Suo Motu]. However learned counsel for the petitioners submitted that the superintendent of jail has not released the petitioners.

(3.) Heard the learned counsel appearing for the petitioners and the learned public prosecutor. We have gone through the records which are made available.