REGENT COMPUTRONICS PVT. LTD.

STATE OF KERALA Appellant

V/S

Eldose Kunnappilly Respondents

Referred Judgements :-

DOLAT RAM VS. STATE OF HARYANA [REFERRED TO]
STATE REP VS. ANIL SHARMA [REFERRED TO]
DUKHISHYAM BENUPANI ASSTT DIRECTOR ENFORCEMENT DIRECTORATE FERA VS. ARUN KUMAR BAJORIA [REFERRED TO]
PURAN VS. RAMBILAS [REFERRED TO]
MAHANT CHAND NATH YOGI VS. STATE OF HARYANA [REFERRED TO]
RIZWAN AKBAR HUSSAIN SYYED VS. MEHMOOD HUSSAIN [REFERRED TO]
NARENDRA K AMIN VS. STATE OF GUJARAT [REFERRED TO]
NEERU YADAV VS. STATE OF U.P. & ANR [REFERRED TO]
MYAKALA DHARMARAJAM VS. STATE OF TELANGANA [REFERRED TO]

JUDGEMENT

(1.) Both these Crl.M.Cs have been filed to set aside the order granting pre-arrest bail by the Additional Sessions Court-VII, Thiruvananthapuram (for short, 'the court below) to the first accused in Crime No.983/2022 of Kovalam Police station.

(2.) Crl. M.C.No.7656/2022 has been filed by the State and Crl. M.C.No.7973/2022 has been filed by the victim. The 1st respondent in Crl. M.C.No.7656/2022 and the 4th respondent in Crl. M.C. No.7973/2022 is the first accused.

(3.) The offences alleged are punishable under Ss. 376 (2)(n), 307, 354, 354B, 362, 323, 506(i) r/w 34 of IPC.

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STATE OF KERALA Vs. ELDOSE KUNNAPPILLY

Referred Judgements :-

JUDGEMENT

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