HARIS. V. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Section 439 of the Cr.P.C.

(2.) The applicants are accused 2 and 3 in Crime No.36/2021 of Kadavanthra Police Station, in which final report has already been filed and presently pending on the files of the Additional Sessions Court-I, Ernakulam as S.C.No.12/2021. The applicants have allegedly committed the offences punishable under 120B, 201 and 302 read with Section 34 of the Indian Penal Code.

(3.) The prosecution case, in brief, is thus: