SETHU T. UDAYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed by accused No.4 in Crime No.471 of 2024 of Palarivattom Police Station. The offences alleged against him and the co accused are punishable under Ss. 406, 408, 418, 420, 468 and 471 read with Sec. 34 of the Indian Penal Code, 1860. The petitioner has filed Bail Application No.2787 of 2024 earlier seeking anticipatory bail. That application was dismissed by this Court as per the order dtd. 3/5/2024. Now, contending that accused No.3 was granted anticipatory bail by this Court as per Annexure 5 order, approached this Court with the present petition.

(2.) Heard the learned counsel for the petitioner, the learned Public Prosecutor and the learned counsel for the defacto complainant.

(3.) Accused No.2 filed Bail Application No.2842 of 2024 for anticipatory bail. This Court disposed of that application as per Annexure 2 order. It is seen that while considering the Bail Application filed by the accused No.3, Annexure 2 was not brought to the notice of this Court.