JAMSHID. P.V Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Sec. 438 of the Code of Criminal Procedure, by the petitioner who is arrayed as accused in Crime No.19 of 2023 of Chalissery Police Station, Palakkad where, he alleged to have committed offences punishable under Ss. 341, 323 and 294(b) of the Indian Penal Code as well as under Ss. 3 and 4 of the Kerala Healthcare Service Persons and Healthcare Service Institutions (Prevention of Violence and Damage to Property) Act, 2012.

(2.) Heard the learned counsel for the petitioner and also the learned Public Prosecutor.

(3.) I have perused the Case Diary materials produced by the learned Public Prosecutor.