ARUN DEV.J Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos. 1 to 5 in Crime No. 1929 of 2019 of Medical College Police Station. The offences alleged are punishable under Sections 143, 147, 148, 294 (b), 323, 326 and 308 read with Section 149 IPC.

(2.) The petitioners have filed this application under Section 438 Cr.P.C.

(3.) Heard.