VINEESH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) B.A. No. 6420 of 2021 is filed by accused Nos. 64, 63 and 69 in Crime No. 281 of 2021 of Meenangadi Police Station registered for the offences punishable under Sections 406, 409, 420, 468, 471, 212 read with Section 34 of the Indian penal Code, Section 3(1) of the Prevention of Damage to Public Property Act and Section 10 of the Kerala Land Conservancy Act.

(3.) B.A. No. 6262 of 2021 is filed by accused No. 72 of the very same crime.