MOHANAN K. Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 438 of the Criminal Procedure Code, 1973, for an order of pre-arrest bail.

(2.) The petitioner apprehends arrest in an unknown crime registered by the Pudussery Kasaba Police Station, Palakkad, for allegedly committing a non-bailable offence.

(3.) Heard; Sri.Amal Xavier, the learned counsel appearing for the petitioner and Smt. Pushpalatha. M.K., the learned Senior Public Prosecutor.