AMALDEV Vs. STATE OF KERALA

JUDGEMENT

(1.) Both the Applications are for regular bail.

(2.) B.A.No.8029/2021 is the application for regular bail filed by the petitioner/accused No.5 in Crime No.513/2021 of Kodakara Police Station, Thrissur District registered for the offences punishable under Sections 143, 147, 148, 341, 323, 324, 326, 294(b), 506(ii), 427 and 308 r/w 149 of the Indian Penal Code. B.A.No.8177/2021 is the application filed by the petitioners/accused Nos.1, 3, 4 and 6 of the same crime.

(3.) The petitioners are in custody since 08.10.2021.