SREEJITH K. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the first accused in Crime No.106/2024 of the Wadakkanchery Police Station, Thrissur, registered against him for allegedly committing the offences punishable under Ss. 143, 147, 341, 323, 325, 427, 149 r/w Sec. 34 of the Indian Penal Code, 1860.

(3.) Heard; Sri. P.T. Sheejish, the learned counsel appearing for the petitioner and Smt. Shynimol. V.O., the learned Public Prosecutor appearing for the respondent.