ABDUL SALAM Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications under Sec. 438 of Cr.P.C. filed by the petitioners/accused 3 to 5 seeking pre-arrest bail in Crime No.435/2020 of Vellamunda Police Station, Wayanad District, alleging commission of the offences punishable under Ss. 409 read with Sec. 34 IPC and Ss. 3 and 7 of the Essential Commodities Act, 1955 and Sec. 5(a) of the Kerala Rationing Order, 1966.

(2.) The prosecution case is as follows -

(3.) The applications are opposed by the learned Public Prosecutor.