ISMAIL KOZHUKKAL Vs. STATE OF KERALA

JUDGEMENT

(1.) These applications for anticipatory bail are filed under Section 438 of the Code of Criminal Procedure, 1973.

(2.) The petitioners in B.A.No.1831 of 2018 are the second and the first accused respectively in the case registered as Crime No.259 of 2018 of the Taliparamba Police Station under Sections 419, 468 and 471 read with 34 I.P.C and also under Section 120B I.P.C. The petitioners in B.A.No.1762 of 2018 are the fifth and the third accused respectively in the aforesaid case.

(3.) The case against the accused has been registered on the basis of the complaint filed by the de facto complainant in the Magistrate's Court concerned, which was forwarded to the police for investigation under Section 156(3) Cr.P.C. The allegations raised against the accused in this complaint can be briefly stated as follows: