ABDUL RASHEED Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the second application for anticipatory bail filed under Sec. 438 of the Code of Criminal Procedure, 1973.

(2.) The petitioner is the 2nd accused in Crime No.692 of 2021 of Mala Police Station, Thrissur. The offences alleged are under Ss. 406, 420 and 468 read with Sec. 34 of the Indian Penal Code, 1860.

(3.) The allegations based on which the crime was registered are the following: