RENJITH.R Vs. STATE OF KERALA

JUDGEMENT

(1.) Apprehending arrest in connection with Crime No.691 of 2021 of Kollam East Police Station registered for the offences punishable under Sections 406 and 420 r/w Section 34 of the Indian Penal Code, these petitioners have moved this application under Section 438 of the Code of Criminal Procedure.

(2.) The prosecution allegation in short is as follows :-

(3.) Heard the learned counsel for the petitioners as well the learned Public Prosecutor.