ABDUL RAHEEM Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 438 of the Code of Criminal Procedure, 1973, for an order of pre-arrest bail.

(2.) The petitioners are the accused 1 and 2 in Crime No.35/2024 of the Vidyanagar Police Station, Kasargod, registered against them, for allegedly committing the offences punishable under Ss. 353, 225, and 225(B) read with Sec.34 of the Indian Penal Code.

(3.) When the bail application came up for consideration on 31/1/2024, 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.