ANEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are A3, A4 and A5 in Crime No.269/2014 of Attingal Police Station, Thiruvananthapuram District. Offences alleged are under sections 376D and 395 of IPC. (Section of offence shown in the petition and in the order passed by the learned Magistrate is 376(g) which may not be correct.)

(2.) PETITIONERS 1 and 2 have been in custody since 12.3.2014 and petitioner no.3 has been in custody since 6.3.2014.

(3.) THE learned Public Prosecutor has strongly opposed the petition stating that as it is a case of gang rape, the matter has to be viewed seriously. But it is stated that there is no chance of filing final report within the statutory period of 90 days.