SHAFANA SHAFI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed by the petitioners who got arrayed as accused Nos. 1 to 4 in Crime No. 581/2023 of Kodungallur Police Station, Thrissur.

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

(3.) I have perused the relevant documents placed by the learned Public Prosecutor.