SANAL V.S Vs. STATE OF KERALA

JUDGEMENT

(1.) This are applications for regular bail.

(2.) Petitioners in these bail applications are accused 2 and 4 in Crime No. 188 of 2022 of Thrissur Town East Police Station, Thrissur District, alleging commission of offence under Sec. 399 r/w Sec. 34 of the Indian Penal Code.

(3.) The allegation against the petitioners is that they along with the other accused in the case were found in a room in a bar, namely "Aramana Bar ", while they were planning to commit the offence of dacoity. It is alleged that a dummy gun and a pepper spray were recovered from the possession of the accused including the petitioners.