ISAAC N. A. Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications are filed under Sec. 439 of the Criminal Procedure Code (Cr.P.C.)

(2.) The petitioners in these cases are accused in Crime No.363/2024 of Fort Cochin Police Station, Crime No.302/2024 of Hill Palace Police Station, Crime Nos.166/2024, 174/2024, 175/2024, 183/2024, 179/2024, 177/2024, 186/2024, 180/2024, 185/2024, 188/2024 and 189/2024 of Koothattukulam Police Station, Crime Nos.204/2024, 205/2024 and 625/2024 of Ernakulam Central Police Station, Crime No.455/2024 of Muvattupuzha Police Station, Crime No.535/2024 of Thoppumpady Police Station, Crime No.188/2024 of Kuravilangadu Police Station and Crime No.433/2024 of Ernakulam South Police Station. Different cases are registered against the petitioners in these cases mainly alleging offences punishable under Ss. 420 IPC.

(3.) The prosecution case in brief is as follows: