JACKSON D.CRUZ Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure.

(2.) The applicant herein had earlier approached this Court seeking bail. Having regard to the antecedents of the applicant and his involvement in very heinous crimes, the application was dismissed by order dated 25.9.2018. In the said order, this Court had taken note of the antecedents of the applicant. Paragrah 5 is extracted below for easy reference.

(3.) The learned counsel appearing for the applicant submits that accused Nos.1 and 3 have already been granted bail.