SIRAJ R Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER, who is the 1st accused in Crime No.713/2010 of Paravur Police Station for offences punishable under Sections 420 read with 34 I.P.C. and 13 & 17 of Kerala Money Lenders Act, seeks anticipatory bail.

(2.) THE learned Public Prosecutor opposed the application.

(3.) IF the petitioner commits breach of any of the above conditions, the bail granted to him shall be liable to be cancelled. This petition is disposed of as above.