VISHNU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioners are accused Nos. 2 and 3 in Crime No.814/2021 of Alathur Police Station, Palakkad District alleging commission of offences under Ss. 120B, 457, 392 and 394 read with Sec. 34 of Indian Penal Code.

(3.) Without going into any other issue, the learned counsel submits that the petitioners are entitled to statutory bail in the light of the fact that they have been custody for more than 60 days, having been arrested on 19/9/2021.