SARANYA RAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 438 of the Code of Criminal Procedure, for an order of pre-arrest bail.

(2.) The petitioner is the sole accused in Crime No.221/2024 of the Town East Police Station, Thrissur, registered against her, for allegedly committing the offence punishable under Sec. 420 of the Indian Penal Code.

(3.) Heard; Sri.N.U Harikrishna, the learned counsel appearing for the petitioner and Smt.Neema T.V, the learned Public Prosecutor.