SATHCHITH RAJ K.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) THE above petition has been filed under section 438 of the Code of Criminal Procedure, for short the Code.

(2.) PETITIONER apprehending his arrest, after being implicated as an accused in Crime 160/2013 of Vallikunnam Police Station, has filed the above application seeking pre-arrest bail.

(3.) INVESTIGATION of the crime led to arrest of five accused persons. Some among them college students having previous acquaintance with petitioner. Investigation of crime conducted by Sub Inspector of Police was later taken over by the Circle Inspector of Police as grave offence of dacoity was disclosed.