THOMAS GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is for pre-arrest bail under section 438 of the Code of Criminal Procedure.

(2.) The petitioner is the accused in Crime No. 1627/2019 of Kalamassery Police station registered for the offences punishable under sections 188,447,506 and 379 read with 34 of the Indian Penal Code.

(3.) The brief facts of prosecution case is as follows:-