NIZAMUDEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) Petitioners are the accused Nos. 1 to 3 in Crime No. 2833 of 2020 of Karunagapally Police Station in Kollam District registered for the offences punishable under Sections 294(b) and 354 r/w Section 34 of the Indian Penal Code.

(3.) The prosecution case is as follows :-