JERIN PAUL Vs. STATE OF KERALA

JUDGEMENT

(1.) B.A.No.3426/2024 is at the option of the sole accused in Crime No.613/2024 of Thrikkodithanam Police Station. The same accused, who apprehends arrest in Crime No.763/2024 of Ernakulam Central Police Station, seeks anticipatory bail in B.A.No.3337/2024.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor in detail in both cases. Perused the relevant documents form part of the case records in both crimes.

(3.) While canvassing anticipatory bail to the petitioner, highlighting his innocence, the learned counsel for the petitioner given emphasis to Crime No.763/2024, registered by Ernakulam Central Police Station on 13/4/2024, alleging commission of offences punishable under Ss. 354,294(b), 509 and 323 of the Indian Penal Code ('IPC for short).