GEORGE KOSHY K. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are the accused in Crime No.566 of 2023 of Malayalapuzha Police Station. They allegedly committed the offences punishable under Ss. 451, 447, 323 and 506 read with Sec. 34 of the Indian Penal Code, 1860 and Sec. 3 read with Sec. 4 of the Kerala Healthcare Service Persons and Healthcare Service Institutions (Prevention of Violence and Damage to Property) Act, 2012.

(3.) The prosecution allegation is as follows:-