SHAJAHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The applicants are the accused Nos.1 to 3 in Crime No.817/2021 of Mannuthy Police Station, Thrissur District. The offences alleged are punishable under Ss. 120B, 341, 324, 326 and 302 r/w 34 of IPC, now pending as SC.No.125/2022 on the files of the I Additional District Court, Thrissur.

(3.) The prosecution case, in short, is as follows:-