PREETHI NAVEEN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) In both these bail applications, the petitioner is the same. She is the 2nd accused in Crime Nos.463 of 2019 & 269 of 2019 of Irinjalakuda Police Station. The allegations against the petitioner in both the bail applications are same. Therefore, I am disposing these bail applications by a common order.

(3.) The above case is registered by the Ininjalakuda Police against the petitioner and others alleging offence punishable under Sections 406 , 420 , 120B read with 34 IPC .