SAJEEVAN T.A Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are in custody in connection with Crime No.499 of 2020 of Kozhinjampara Police Station registered for the offences punishable under Sections 406, 420 read with Section 34 of the Indian Penal Code.

(3.) The prosecution allegation in brief are as follows: