MUFEED Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicants herein are the accused in Crime No.230 of 2018 registered at the Town Police Station, Kozhikode, under § 380 r/w. §34 of the IPC.

(3.) The learned counsel appearing for the applicants submitted that the applicants were remanded on 11.7.2018. The final report has not been laid before the jurisdictional court till date. It is submitted that they have an indefeasible right to be enlarged on statutory bail and prays for issuance of appropriate orders.