YAKOOB Vs. STATE OF KERALA

JUDGEMENT

(1.) THE above applications are filed by some of the accused in Crime 52/2013 of Melattur Police Station seeking bail under section 439 of the Code of Criminal Procedure, for short the Code.

(2.) B .A.1868/2013 has been filed by A8, and B.A.2083/2013 by A1 to A3 and A5 to A7 in the crime.

(3.) IN both the applications de facto complainant on whose statement the crime was registered has moved separate applications for his impleadment as additional respondent. Those applications have been allowed, and he has been impleaded as additional second respondent in the bail applications.