- (1.) These matters were heard in chambers on 19.07.2018 on the request of learned counsel for the parties to conduct the proceedings in-camera.
(2.) Necessity to issue notice did not arise as Mr. V. Giri, learned senior counsel appearing for the respondent-State of Kerala, appeared on caveat.
(3.) After going through the entire record as well as the impugned order of the High Court by which applications for anticipatory bail filed by the petitioners have been rejected, we find that in order to take a final view in the matter, it is necessary to find out the status of investigation which has been carried out by the Investigating Officer so far.;