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Judgment
6 paragraphs · 90 wordsC.S.Sudha, J
These are applications filed by the petitioners under Section 438 Cr.P.C. for pre-arrest bail in Crime no.608/202 and Crime no.607/2021 of Marayoor
Police Station, Idukki respectively alleging the commission of offences punishable under Section 447 IPC and Section 7(a) of the Kerala Land
Conservancy Act.
It is submitted by the learned Public Prosecutor that the final report has been filed in both the crimes on 23.10.2021 before the jurisdictional
Magistrate. The submission is recorded. The petitioners may move the jurisdictional Magistrate for bail. Hence, the applications are dismissed.