SIDDIQUE Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is directed against the judgment and order dtd. 24/9/2024, passed by the High Court of Kerala at Ernakulam in Bail Application No.7331 of 2024, rejecting the said application filed by the appellant - accused seeking anticipatory bail under Sec. 438 of the Cr.P.C. in connection with the F.I.R. being Crime No.1192 of 2024 dtd. 27/8/2024 registered at Police Station Museum, District Thiruvananthapuram City, for the offence under Ss. 376 and 506 IPC.

(3.) Heard learned senior counsel/counsel for the parties at length.