LATHEEF Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused Nos. 1 to 3 in crime No.91 of 2004 of Mattancherry Police Station/SC No.56 of 2006 in the file of the Principal Assistant Sessions Court, Kochi with respect to the offences under Sections 452, 323, 427, 294(b) and 34 of IPC.

(2.) Heard both sides.

(3.) The petitioners are directed to surrender before the court below within two weeks from today onwards and apply for bail. The court below is directed to dispose of the same as far as possible on the same day itself. No pre-trial detention is required in the matter. Non bailable warrant, pending, if any is not to be executed in the meantime. The Crl.M.C. is disposed of accordingly.