K.N. MARZOOK Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 11th day of September, 2015 COMMON ORDER Applications under Section 438 of the Code of Criminal Procedure, 1973.

(2.) Accused persons involved in Crime No.923 of 2015 of Ernakulam Central Police Station registered for the offences punishable under Sections 406 and 420 read with Section 34 of the Indian Penal Code seek pre -arrest bail.

(3.) Heard the learned counsel appearing for the petitioners, learned Senior Counsel appearing for the defacto complainant/intervenor and the learned Public Prosecutor.