JITHEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) THE above applications are filed by some of the accused in Crime No.1399/12 of Vattiyoorkavu Police Station seeking their enlargement on bail. B.A.2807/2013 is filed by the first accused (A1), B.A.3026/2013 by the sixth accused (A6), and B.A.3335/2013 jointly by second and fourth accused in the crime.

(2.) THE investigation of the crime is over with the final report already filed before court. By the time these petitions came up for hearing the case involving offence of murder exclusively triable by a Court of sessions has already been committed for trial, and it now numbered as S.C.553/2013 is pending for trial and disposal before the Additional Sessions Judge (Fast Track-III), Thiruvananthapuram.

(3.) I heard the respective counsel appearing for petitioners and also learned Public Prosecutor.