ANIL Vs. STATE OF KERALA

JUDGEMENT

(1.) Application filed under Section 438 of the Code of Criminal Procedure.

(2.) Petitioners are accused in Crime No.1435 of 2015 of Neyyattinkara Police Station registered for the offences punishable under Sections 143, 147, 148, 452, 354, 379, 506(ii), 323, 324, 427 and 294(b) r/w Section 149 of the Indian Penal Code. Petitioners are accused Nos.1,

(3.) , 5 and 4 respectively. 3. Learned Public Prosecutor submitted that 5th accused (3rd petitioner) has already been arrested and released on bail. Therefore, her bail application stands dismissed. Remaining petitioners apprehend arrest in the above crime.