LAWS(KER)-2021-12-210

ABDUL GAFOOR Vs. STATE OF KERALA

Decided On December 28, 2021
ABDUL GAFOOR Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) B.A.No.9893/2021 is an application for pre-arrest bail filed at the instance of the 1st accused in Crime No.1330/2021 of Tirur Police Station. Accused Nos.2 & 3 respectively in the said crime are the petitioners in B.A.No.9481 & 9456 of 2021.

(2.) B.A.No.9448/2021 is an application for pre-arrest bail filed by 1st accused in Crime No.1328/2021 of Tirur Police Station. Second accused in the above crime is the petitioner in B.A.No.9886/2021.

(3.) B.A.No.9442/2021 is an application for anticipatory bail filed by the sole accused in Crime No.1329/2021 of Tirur Police Station.