FAZIL T.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 438 of the Code of Criminal Procedure, 1973, for an order of pre-arrest bail.

(2.) The petitioners are the accused Nos.1 and 2 in Crime No.1396 of 2023, of the Tirur Police Station, Malappuram, registered against the accused (four in number) for allegedly committing the offences punishable under Ss. 343, 323, 324 and 308 r/w Sec. 34 of the Indian Penal Code.

(3.) Heard; Sri.Nirmal V.Nair, the learned counsel appearing for the petitioners and Smt.neema T.V., the learned Senior Public Prosecutor.