SANDEEP Vs. STATE OF KERALA

JUDGEMENT

(1.) These anticipatory bail applications have been filed under Sec. 438 of the Code of Criminal Procedure, 1908.

(2.) B.A.No.807/2024 is at the instance of the 3 rd accused, Sri.Sandeep in crime No.2968/2023 of Ernakulam Town South Police Station. B.A.No.110/2024 is also at the instance of the above said Sandeep, who got arrayed as the 1st accused in crime No.2685/2023 of Ernakulam Town South Police Station.

(3.) B.A.No.243/2024 has been filed at the instance of Rajani V.R. and Sreeprasad, who are accused Nos.1 and 2 in crime No.2968/2023, where Sandeep got arrayed as the 3rd accused. B.A.No.245/2024 is one filed by Sreeprasad, who got arrayed as the 3rd accused in crime No.2685/2023, where Sandeep got arrayed as the 1st accused.