MUJEEB Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners in these Bail Applications are accused in the same crime. Therefore, I am disposing of these Bail Applications by a common order.

(3.) The petitioners are accused in Crime No.603 of 2019 of Kondotty Police Station. The above case is registered against the petitioners and another alleging offences punishable under Sections 420, 468 and 471 r/w Section 34 of the IPC.