STATE OF KERALA Vs. SAJEEV MATHEW

JUDGEMENT

(1.) Cr.M.C. 1470/95 is by the State, to set aside the order of the Addl. Chief Judicial Magistrate, Ernakulam, releasing the respondent, first accused, in Crime No. 118/95 on the file of the Hill Palace Police Station, on bail and to order his police custody for the purpose of investigation in the said crime number.

(2.) Crl.M.C. 1458/95 is a petition filed by accused 2 to 4 for anticipatory bail in the same number.

(3.) Crl.R.C. 9/95 is taken suo motu by the High Court, on the orders of My Lord The Chief Justice, to consider the propriety of the orders of the learned Addl. Chief Judicial Magistrate, Ernakulam, in granting bail to the 1st accused.