P.A.FAZAL GAFOOR Vs. STATE OF KERALA

JUDGEMENT

(1.) These three bail applications are connected and therefore, I am disposing of these bail applications by a common order.

(2.) The petitioners in the bail application Nos. 908/2021 and 923/2021 are same persons and the petitioners in B.A. No. 918/2021 are the 1st and 2nd petitioners in the above bail applications.

(3.) B.A. No. 923/2021 is filed under Sec. 438 Cr.P.C. apprehending arrest in Crime No. 1208/2020 of Tirur Police Station, which is registered alleging offences punishable under Sec.420 IPC. B.A. No. 908/2021 is filed apprehending arrest in Crime No. 1539/2020 of Nadakkavu Police Station. B.A.No. 918/2021 is filed apprehending arrest in Crime No. 1453/2020 of Nadakkavu Police Station.