HUSSAIN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail moved by accused Nos.4 to 7 in crime No.457/2021 of Varkala Police Station in Thiruvananthapuram rural police district, which was registered alleging offences punishable under Sections 341,294(b),323,324,506(ii),427,308 read with Section 34 of the Indian Penal Code.

(2.) I heard the learned counsel for the petitioners as well as the learned Public Prosecutor.

(3.) The learned counsel submits that by Annexure 2 order dated 17.03.2021, the accused Nos. 1 to 3 have already been granted anticipatory bail by this Court. Inviting my attention to paragraph 5 of the order dated 17.03.2021 on Bail Application No. 2050/2021, he said that the weapon for the crime was used by the first accused and he has been granted anticipatory bail.