XXX Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) Petitioners are the accused Nos. 1 to 5 in Crime No.161 of 2021 of Pavaratty Police Station in Thrissur District registered for the offences punishable under Sections 498(A) r/w 34 of the Indian Penal Code and Section 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015.

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