IYYU ALIAS ASHRAFF Vs. STATE OF KERALA

JUDGEMENT

(1.) Accused Nos 2 and 3 in Crime No. 67 of 1983 of the Fort Cochin Police Station are the petitioners. They moved, but without success, a bail application before the Judicial Second Class Magistrate, Cochin. The reason for rejection was technical. The court said that the offences alleged against them were exclusively triable by the Sessions Court.

(2.) The petitioners persevered in their attempt by moving Cri. M. P. No. 296 of 1983, for bail, before the Sessions Court.

(3.) The 1st accused in Crime No. 67 of 1983 bad also filed a bail application Cri. M.P. 278 of 1983, before the court. The court passed a detailed order therein; the bail application was rejected there under.