SANJEEV Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in C.C.No.825 of 2018 on the files of the Judicial First Class Magistrate Court-II, Pathanamthitta (for short 'the court below'). 2. The offences alleged against the petitioner are punishable under Ss. 406 and 420 of IPC.

(3.) Non-bailable warrant and steps under Ss. 82 and 83 of Cr.P.C are pending against the petitioner.