AHMED MASOOD Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail filed under Section 439 of the Code of Criminal Procedure.

(2.) The petitioners are the accused Nos. 2 and 6 in Crime No. 248 of 2021 of Nedumbassery Police Station registered for the offences punishable under Sections 323, 347, 356, 357,365, 395, 212 read with Section 34 of the Indian Penal Code.

(3.) The first petitioner has been in custody since 21.4.2021 and the second petitioner from 22.4.2021.