XXXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an anticipatory bail application filed by the sole accused in Crime No.36/2024 of Peruvannamuzhy Police Station, Kozhikode under Sec. 438 of the Code of Criminal Procedure.

(2.) Heard the learned counsel for the petitioner, the learned counsel appearing for the defacto complainant as well as the learned Public Prosecutor.

(3.) Perused the relevant materials form part of the case diary including the 164 statement given by the victim before the Judicial First Class Magistrate Court-II, Perambra.