STATE OF KERALA Vs. VISWANATHAN NAIR

JUDGEMENT

(1.) This Crl.M.C has been filed to cancel the anticipatory bail granted by the Sessions Court, Pathanamthitta vide Annexure A1 order.

(2.) The State is the petitioner. The respondent Nos.1 and 2 are the accused Nos.2 and 3 in Crime No.327/2022 of Aranmula Police Station. The 3rd respondent is the de facto complainant.

(3.) The offences alleged against the respondent Nos.1 and 2 are punishable under Ss. 498(A), 304(B), 306 and 302 r/w 34 of IPC.