RENJINI GOPALAN Vs. STATE OF KERALA

JUDGEMENT

(1.) B.A.No.1300 of 2021 under Sec. 438 of Cr.P.C. is filed by the petitioners/accused 1 and

(2.) in Crime no.1430/2020 and B.A.No.1301 of 2021 under Sec. 438 of Cr.P.C. is filed by the petitioner/accused in Crime no.1443/2020 of Kattappana Police Station, Idukki District, alleging commission of the offences punishable under Ss. 406 and 420 r/w Sec. 34 IPC.