PRADEEP KUMAR K.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) The petitioner is the accused in Crime No. 2761/2023 of Kalamassery Police Station. He allegedly had committed the offences punishable under Sec. 420 of the IPC and Ss. 10 r/w 24 of Emigration Act, 1983.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.