RASHID P.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS petition is filed under Section 438 of the Code of Criminal Procedure for anticipatory bail.

(2.) HEARD the learned counsel for the petitioners and the learned Public Prosecutor. C.D. produced.

(3.) LEARNED Public Prosecutor has opposed this application. The Case Diary shows that the investigation of the case has progressed much. The accused 1 and 3 were already granted bail by this Court. The police has registered crime No.1023 of 2012 against the de facto complainant and others. In view of all these facts, the petitioners can be granted anticipatory bail imposing appropriate conditions. Therefore, the petitioners are granted anticipatory bail subject to the following conditions: