DIPI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail.

(2.) Petitioner is the first accused in Crime No.478/2021 of Vallikunnam police station, Alappuzha district, alleging commission of offences punishable under Ss. 323, 427, 452 and 506(ii), 354 r/w. Sec. 34 of the Indian Penal Code.

(3.) Though the learned counsel appearing for the petitioner would submit that name of the petitioner is not mentioned in the First Information Report, learned Public Prosecutor has submitted that the person by name 'Sudhi' who is mentioned in the First Information Report is none other than the petitioner herein. In that view of the matter, this bail application is proceeded with on the presumption that the petitioner is none other than 'Sudhi'' who is mentioned as the 1st accused in Crime No.478/2021 of Vallikunnam police station.