ABDUL MAJEED Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners, who are accused Nos. 1 and 2 in Crime No.686 of 2006 of Punalur Police Station for offences punishable under Sections 376, 294(b) and 506(ii) read with Section 34 I.P.C., seek their enlargement on bail.

(2.) The alleged occurrence took place on 22.9.2006. The petitioners had earlier approached this Court with an application for anticipatory bail, which was disposed of directing them to surrender before the Investigating Officer and seek regular bail. Thereafter, the petitioners surrendered before the Investigating Officer on 18.12.2006.

(3.) On production before the J.F.C.M.- III, Punalur, the petitioners' bail applications were dismissed and they were remanded to judicial custody. It is thereafter that the petitioners have approached this Court with the present application.