DHANESH K.UNNI Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner in all these three cases are the same person. The defacto complainant are different in all these three cases. The allegations against the petitioner is also same. Therefore, these bail applications are disposed by this common order.

(3.) These cases are registered against the petitioner alleging offences punishable under Section 354 of the Indian Penal Code.