ASSU S.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) Apprehending arrest, the petitioner has filed this application under Sec. 438 of the Code of Criminal Procedure seeking anticipatory bail.

(2.) The petitioner states that he has been served with a summons issued by the third respondent directing him to appear before the second respondent, and the petitioner apprehends that he will be arrayed as an accused in some criminal case by the respondents alleging commission of a non-bailable offence under the Customs Act, 1962 and that he will be arrested and detained.

(3.) The petitioner has been employed in the United Arab Emirates since 2005-2006 for different spells of time. In between, he was employed in China during 2014/15. For the past six years the employed in a Cafeteria in Sharjah.