JILU E.R @ JILESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioners are accused Nos.1, 4 and 5 in Crime No.100 of 2020 of Kunnamkulam Police Station registered for the offences punishable under Sections 143, 147, 148, 323, 324 and 308 r/w Section 149 of the Indian Penal Code.

(3.) The petitioners have been in custody since 05.02.2020.