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Judgment
6 paragraphs · 142 wordsP.V.Kunhikrishnan, J
This Bail Application filed under Section 438 of Criminal Procedure Code (Cr.P.C.)
The petitioners are the accused in Crime No.76 of 2022 of Valiyamala Police Station, Thiruvananthapuram. The above case is registered against the petitioners alleging offences punishable under Sections 120(b), 406, 416, 417, 420 and read with Section 34 of the Indian Penal Code.
When this bail application came up for consideration on 24.01.2023, this Court directed the learned Public Prosecutor to get instructions.
Today when the matter came up for consideration, the learned Public Prosecutor submitted that, the final report is already filed, after the investigation before the competent Court. If that is the case, the bail application need not be retained. The petitioners are free to approach the competent Court on receiving summons.
With the above observations, this bail application is disposed of.