RAJESH Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioners who are accused 1 to 3 in Crime No.88/2007 of Medical College Police Station, Thiruvananthapuram for offences punishable under Sections 341, 323, 324, 201, 302 read with Section 34 of IPC seek their enlargement on bail. The petitioners were arrested on 20.3.2007.

(2.) I heard the learned counsel for the petitioners and the learned Public Prosecutor.

(3.) Having regard to the nature of the offences, the short duration of their judicial custody, the sufferings of the victim and the present stage of investigation of the case, I am not inclined to grant bail to the petitioners. This Application is accordingly dismissed.