RAHUL T. R. 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 accused in Crime No.82/2024 of the Mavelikkara Police Station, Alappuzha, registered against him, for allegedly committing the offence punishable under Sec. 420 of the Indian Penal Code.

(3.) When the bail application came up for consideration on 2/4/2024, this Court passed an interim order, by directing the petitioner to surrender before the Investigating Officer within seven days from the date of order and subject himself to interrogation.