POOKUNHI PALLICHAM 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 accused in Crime No.2/2021 of Kavarathi Police Station registered against him for allegedly committing the offences under Ss. 406, 418 and 420 of the Indian Penal Code, 1860.

(3.) Heard; Sri. E.C. Ahamed Fazil, the learned counsel appearing for the petitioner and Sri.V.S. Ajith Kumar, the learned Standing Counsel appearing for the respondents.