SREEKUMAR S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the second application for anticipatory bail filed under Sec. 438 of the Code of Criminal Procedure by the second accused in crime No.1522/2022 of Chadayamangalam police station where the prosecution alleges commission of offence punishable under Ss. 406, 420 and 34 of Indian Penal Code and Sec. 3,4,5,21(3),22,23 of Buds Act .

(2.) The petitioner had filed an earlier bail application vide B.A. No.1849/2023. This Court dismissed the same as per common order dtd. 16/3/2023 and the order is as under:

(3.) The learned Public Prosecutor zealously opposed the bail highlighting the seriousness of the offence.