AKASH A Vs. STATE OF KERALA

JUDGEMENT

(1.) The first accused in crime No.132/2023 of Valappatanam police station, Kannur, seeks anticipatory bail in this petition filed under Sec. 438 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C., for short).

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor.

(3.) I have perused the relevant documents form part of the case diary placed by the learned Public Prosecutor.