REJEENA A.F. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed by the petitioners, who are arrayed as accused Nos.2 and 4 in Crime No.209/2024 of Nemom Police Station, Thiruvananthapuram, where the prosecution alleges commission of offences punishable under Ss. 304, 315 and 316 of the Indian Penal Code, 1860.

(2.) Heard the learned counsel for the petitioners as well as the learned Public Prosecutor in detail.

(3.) I have perused the documents including the relevant documents form part of the case diary produced by the learned Public Prosecutor.