SREEJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) This successive application for bail has been filed by accused Nos. 1, 3, 4 and 2 in Crime No. 487 of 2021 of Kuzhinjampara Police Station registered for the offences punishable under Ss. 143, 147, 148, 341, 324, 326, 307 read with Sec. 149 of Indian Penal Code.

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

(3.) The petitioners are in custody since 28/7/2021.