C.K. SIBI Vs. STATE OF KERALA

JUDGEMENT

(1.) Both these applications are for anticipatory bail filed under Sec. 438 of the Cr. P.C by the accused Nos. 1 to 5 in Crime No. 664 of 2019 of the Kadavanthra Police Station.

(2.) Bail Appln.No. 5336 of 2020 has been filed by the accused Nos. 1 and 2 and Bail Appln.No. 5359 of 2020 has been filed by the accused Nos. 3 to 5.

(3.) The offences alleged are under Ss. 120B, 465, 467, 471, 476, 511, 406, 420 and 475 read with Sec. 34 of the IPC.