RAHUL.R Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Section 438 Cr.P.C.

(2.) The petitioner is one of the accused in the case registered as Crime No.240/2021 of the Museum Police Station.

(3.) The case was registered against the accused initially under Sections 408, 417 and 420 read with 34 of the Indian Penal Code. Subsequently, the offences punishable under Section 120B of the I.P.C and also under Section 13(1)(a) of the Prevention of Corruption Act, 1988 (as amended by Act 16 of 2018), were incorporated.