MATHEW K.C. 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.763/2023 of the Aroor Police Station.

(3.) When the bail application came up for consideration on 21/11/2023, in the light of the submission made by the learned Public Prosecutor that the custodial interrogation of the petitioners was not necessary and they need only to cooperate with the Investigating Officer, this Court directed the petitioners to surrender before the Investigating Officer within a period of three weeks from the date of the order and subject themselves for interrogation, and in the event of their arrest, they should be released on bail.