STATE OF KERALA Vs. CIVIC CHANDRAN

JUDGEMENT

(1.) Both these Crl.M.Cs. have been filed to set aside the order granting pre arrest bail by the Sessions Court, Kozhikode (for short 'the court below') to the accused in Crime No.501/2022 of Koyilandy Police Station.

(2.) Crl.M.C.No.5791/2022 has been filed by the State. The respondent therein is the accused. Crl.M.C.No.5885/2022 has been filed by the de facto complainant/victim. The 3rd respondent therein is the accused.

(3.) The crime was registered against the accused based on the statement given by the victim on 29/7/2022.