BIBIN RAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioners who are arraigned as accused Nos.1 to 3 in Crime No.1650 of 2021 of Cherthala Police Station registered for the offences punishable under Sections 279, 333 and 353 r/w Section 34 of the Indian Penal Code and Section 132(1) r/w Section 179 of the Motor Vehicles Act, 1988, have moved this application for their release on bail.

(3.) The prosecution allegation is as follows :-