JINA VINCE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner in B.A.No.7414 of 2021 is the 1st accused in Crime No.1312 of 2021 of Angamaly police station registered for the offences punishable under SS. 341, 324, 332, read with 34 of the Indian Penal Code and Section 117E of the Kerala police Act. The petitioners in B.A.Nos.7739 of 2021 are the 2nd and 3rd accused of the very same crime. Apprehending arrest in connection with the aforesaid crime, the petitioners in both the bail applications have filed this application under Section 438 of the Code of Criminal Procedure.

(2.) The prosecution case in brief is as follows :-

(3.) Heard the learned counsel for the petitioner as well the learned Public Prosecutor.