SHIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, by the petitioners who are accused Nos.1, 2, 4 and 6 in Crime No.32 of 2023 of Neyyardam Police Station, Thiruvananthapuram.

(2.) Heard the learned counsel for the petitioners and the learned Public Prosecutor.

(3.) I have perused the case diary along with the report produced by the learned Public Prosecutor.