PRAKASHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This bail application has been filed under Sec. 438 of the Code of Criminal Procedure seeking the relief of pre-arrest bail.

(2.) The petitioners are accused Nos.2 to 4 in OR No.03 of 2022 on the files of Peruvannamoozhy Forest Station, Kozhikode District.

(3.) Heard the learned Counsel for the petitioners and the learned Public Prosecutor.