STATE OF KERALA Vs. RAMESH

JUDGEMENT

(1.) The State of Kerala is assailing Annexure A order of the Judicial First Class Magistrate Court, Njarakkal, granting bail to accused Nos.1 to 4 in Crime No. 92 of 2020 (ATS PS Cr.31/2020/ATS) of Munambam Police Station. The brief facts, necessary for considering the challenge, are as follows:-

(2.) Heard Sri.Suman Chakravarthy, learned Senior Public Prosecutor and Sri B.Raman Pillai, learned Senior Counsel appearing for the respondents/accused 1 to 4.

(3.) The learned Senior Public Prosecutor assailed Annexure A order on the following grounds: