VELAYUDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 438 of the Code of Criminal Procedure, for an order of pre-arrest bail.

(2.) The petitioners are the accused Nos. 1 to 6 in Crime No.221/2024 of the Koratty Police Station, Thrissur, registered against them, for allegedly committing the offences punishable under Ss. 447, 341, 323, 324 and 308 read with Sec. 149 of the Indian Penal Code.

(3.) When the bail application came up for consideration on 11/4/2024, this Court passed an interim order, by directing the petitioners to surrender before the Investigating Officer within seven days from the date of order and subject themselves to interrogation.